ORIENTAL INSURANCE COMPANY LIMITED Vs. K RAMANNA

JUDGEMENT

(1.) The three appeals are of the authorship of the Oriental Insurance Company Limited (insurer) and the respondent No. 2 in O.P. Numbers 203, 204 and 270 of 1989 on the file of the Motor Accidents Claims Tribunal-cum-Additional District Judge, Ongole, Prakasam District filed by the claimants. The claimants in O.P. 203/1989 are respondents 1 to 3 in C.M.A. 395/1991 and the owner 1st respondent is R-4 in C.M.A. 395/1991. The claimants in O.P. 204/1989 are respondents 1 to 5 and the owner of the vehicle/first respondent is respondent No. 6 in C.M.A. 412/1991. Whereas the claimants in O.P. 270/1989 are respondents 1 to 15 and the first respondent in the O.P. who is the owner of the vehicle involved in the accident is respondent No. 16 in C.M.A. 579 of 1991. The cross-objections are filed by the claimants in O.P. 270/1989 in C.M.A. 579 of 1991.

(2.) The Tribunal dealt with and disposed of the O.Ps. separately. However, they arise, out of the same motor vehicle accident. The appeals and the cross- objections involving common questions of law and fact are heard together and they are being disposed of by means of this common judgment as desired.

(3.) The reference to parties as claimants, the respondent No. 1 and respondent No. 2, shall be in the status they occupied in the O.Ps. before the Tribunal.