NEW INDIA ASSURANCE CO LTD Vs. KHENYEI

JUDGEMENT

(1.) The aforesaid seven appeals are being disposed of by this common judgment since an identical legal issue is involved in all the appeals. In fact the appeals are also arising out of a common judgment based on identical facts.

(2.) Heard Mr. Imti Imsong, learned Counsel for the Appellants and Mr. Tali Ao, learned Counsel appearing for the Respondent No. 1/claimant. Other Respondents did not turn up despite being notified.

(3.) The Insurance Company has filed the aforsaid appeals against the judgment and order dated 3.8.2007 passed by the learned member, Motor Accident Claims Tribunal, Dimapur, Nagaland in MAC Case Numbers 1 of 2005,3 of 2005,4 of 2005,5 of 2005, 6 of 2005,7 of 2005 and 14 of 2005.