NEW INDIA ASSURANCE CO LTD Vs. GANGADHAR

JUDGEMENT

(1.) HEARD.

(2.) THIS order shall govern the disposal of mano. 374/07, MANo. 370/07,mano. 373/07, m. A. No. 368/07, M. A. No. 369/07, M. A. No. 365/07, M. A. No. 367/07, M. A. No. 366/07, m. A. No. 491/07, M. A. No. 488/07, M. A. No. 489/07, M. A. No. 490/07, M. A. No. 495/07, m. A. No. 496/07, M. A. No. 497/07, M. A. No. 498/07, M. A. No. 499/07, as they arise out of an accident dated 9th June, 2005 and out of the common award dated 9th January, 2007 passed by Member, Motor Accident Claims tribunal, Jaura District Morena in Claim Case nos. 52/06,53/06,55/06 56/06,58/06,59/06, 60/06 and 61/06.

(3.) IN the appeals filed by the Insurance company, driver and owner are represented through their Counsel. As per office noting, claimants were served but only in Appeal nos. 366/2007 and 376/2007, they are represented through their Counsel. In the appeal of owner and driver, parties are same and at the request of the learned Counsel, their appeals are listed along with these appeals.