ORIENTAL INSURANCE CO LTD Vs. REKHA

JUDGEMENT

(1.) This order shall govern the disposal of above-mentioned appeals and revisions, as the same are arising out of the same accident. These cases are filed by the insurance company challenging the awards passed by the Presiding Officer, Motor Accidents Claims Tribunal, Shivpuri, impugned under those cases by which the Claims Tribunal has awarded compensation to the claimants and held the insurance company liable to pay compensation. These cases are filed by the insurance company challenging its liability.

(2.) In Misc. Appeal No. 791 of 2006 the claimants have filed cross-objection for enhancement of compensation. Mr. Sunil Jain, the learned counsel for the claimants at the time of hearing submits that he does not want to press the cross-objection. Accordingly, the cross-objection filed by the claimants is hereby dismissed as not pressed.

(3.) Brief facts of the case are that on 6.7.2005 deceased and injured persons were travelling in a vehicle bearing registration No. MP 33-G 0166. The said vehicle turned turtle, in which several persons sustained injuries, due to which deceased persons died. The Claims Tribunal after assessing the income of deceased persons and injured has awarded compensation to the claimants and held all the respondents jointly and severally liable for payment of compensation.