ORIENTAL INSURANCE CO LTD Vs. ORISSA INDUSTRIAL

JUDGEMENT

(1.) BOTH these appeals arise out of a common judgment of the Second M.A.C.T. (N.D..), Sambatpur with the consent of the learned counsel for both sides, they are heard together and disposed of by this common judgment.

(2.) IN Misc. Appeal No. 309 of 1999, the Oriental Insurance Co. Ltd. the insurer is the appellant and in M.A. No. 315 of 1999, the United India Insurance Co. Ltd. the insurer is the appellant.

(3.) THE owners of both the vehicles appeared before the Tribunal and filed their separate written statements disclosing therein that the Tata Mobile as well as the truck were validly insured with the United India Insurance Company Ltd. and Oriental Insurance Company Ltd. respectively.