ORIENTAL INSURANCE CO. LTD Vs. GOURANGO DEBNATH

JUDGEMENT

(1.) By this common judgment, this court proposes to dispose of two appeals, namely MAC Appeal no. 7/2020 and MAC Appeal no. 8/2020 for the reason that the claims cases to which these appeals are related to arise out of same accident and were disposed of by a common judgment dtd. 16/1/2020 delivered by learned Member, Motor Accident Claims Tribunal, Dimapur, Nagaland in MAC case no. 19/2011 and MAC case no. 40/2011.

(2.) I have heard Mr. V. Devnath, learned counsel for the appellant and Mr. P. B. Chhetry, learned counsel for the respondent nos. 1-3 as well as Mr. Imti Imsong, learned counsel for the respondent no. 6 in MAC Appeal no. 7 of 2020. I have also heard Mr. V. Devnath, learned counsel for the appellant and Mr. P. B. Chhetry, learned counsel for the respondent no. 1 in MAC Appeal no. 8/2020.

(3.) The facts relevant for adjudication of both the above mentioned appeals, in brief, are as follows: