ORIENTAL INSURANCE COMPANY Vs. TANJESO LAP AND ORS.

JUDGEMENT

(1.) The points involved in these writ petitions being common, they are taken up for hearing analogously and disposed of by this common judgment.

(2.) I have heard Mr. N. Nyorak, learned Counsel appearing for the petitioner in WP (C) Nos. 95(AP)/2007 and 96(AP)/2007. Also heard Mr. H.R. Obing, learned Counsel appearing for the petitioner in WP(C) Nos. 93(AP)/2007 and 94(AP)/2007 and Mr. R.H. Nabam, learned Sr. GA, AP, for the respondent No. 2.

(3.) The necessary facts, for disposal of these writ petitions, may be summarised as follows: