NATIONAL INS.COMP. LTD. BRANCH OFFICE Vs. SHEELA

JUDGEMENT

(1.) By this common order, Civil Revision Nos.141/2008 and 142/2008, M.A.Nos.1285/2008, 1290/2008, 1291/2008, and 1287/2008 are also being decided. All the above-mentioned cases have been filed against an award dtd. 11/08/2008 passed by Fourth Motor Accident Claims Tribunal, Morena.

(2.) Civil Revision No.140/2008 has been filed against award passed in MACC No.224/2007, Civil Revision No.141/2008 has been filed against the award passed in MACC No.227/2007, Civil Revision No.142/2008 has been filed against award passed in MACC No.226/2007, M.A.No.1285/2008 has been filed against award passed in MACC No.220/2007, M.A.No.1290/2008 has been filed against award passed in MACC No.221/2007, M.A.No.1291/2008 has been filed against award passed in MACC No.222/2007, and M.A. No.1287/2008 has been filed against the award passed in MACC No.223/2007.

(3.) Facts necessary for disposal of present appeals/revisions, in short, are that the offending tractor bearing No.MP-06-JA-4684 was owned by Puran Singh, and was being driven by Parimal, and was insured by appellant/insurance company.