ORIENTAL INSURANCE COMPANY Vs. NIRUPAMA MAHALIK

JUDGEMENT

(1.) THE above noted writ petitions (OJC Nos. 10503/2000, 10504/2000, 3234/2002 and 3235/2002) and Miscellaneous Appeals (M.A. Nos. 737/1998 and 349/1999) are directed against the common award dated 11.9.1998 passed by the Second Motor Accident Claims Tribunal, Cuttack in Misc.Case Nos.394 of 1990, 395 of 1990 and 396 of 1990.

(2.) CLAIM Misc.Case Nos.394 of 1990, 395 of 1990 and 396 of 1990 came to be filed before the Second Motor Accident Claims Tribunal, Cuttack (hereinafter referred to as 'the Tribunal) for grant of compensation in a motor accident. In Misc.Case No.394 of 1990, Nirupama Mahalik, Krushna Chandra Mahalik and Ratik Mahalik are the claimants. Misc.Case NO. 395 of 1990 was filed by Nirupama Mahalik whereas Misc. Case 396 of 1990 was filed by Ratik Mahalik. In all the cases, the Oriental Insurance Company Limited and National Insurance Company Limited were arrayed as opposite parties.

(3.) AS all the above cases arise out of the common award of the Tribunal, they were heard together and are disposed of by this judgment.