UNITED INDIA INSURANCE CO LTD Vs. ASHA DEVI

JUDGEMENT

(1.) Since these appeals arise out of common award, they are heard together. Misc. Appeal Nos. 650, 652, 653 and 655 of 2001.

(2.) Only question involved in these appeals is whether the appellant insurance company has rightly been held responsible to indemnify the insured.

(3.) Counsel for the appellant insurance company Mr. B.N. Malhotra has submitted that from the evidence on record, these are the cases of composite negligence of drivers of two vehicles. As such apart from the appellant insurance company, respondent National Insurance Co. Ltd. is also jointly and severally liable to pay the compensation. Respondent National Insurance Co. Ltd. has insured the offending jeep bearing registration No. MP 07-H 1828 which had dashed against the tanker bearing registration No. HNU 9877 insured with the appellant insurance company.