ORIENTAL INSURANCE COMPANY LTD. Vs. RUSHI PRADHAN

JUDGEMENT

(1.) A common Award passed on 25th April, 2006 by the Addl.District Judge -cum -Member, III MACT, Paralakhemundi in eight motor accident claim cases, i.e. MAC Nos.85 of 2002/899 of 2001 (GDC), 84 of 2002/900 of 2001 (GDC), 71 of 2002/903 of 2001 (GDC), 88 of 2002/895 of 2001 (GDC), 83 of 2002/901 of 2001 (GDC), 70 of 2002/902 of 2001 (GDC), 86 of 2002/898 of 2001 (GDC) and 87 of 2002/897 of 2001 (GDC) is assailed in these appeals filed under Section 173 of the Motor Vehicles Act by the Oriental Insurance Company.

(2.) ALL the cases having arisen out of the same accident, with consent of learned counsel for the parties the matters were heard together.

(3.) BEFORE the Tribunal the owner of the offending mini -bus did not appear to contest the cases and accordingly she was set ex parte.