SHAM SUNDER Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This order will dispose of a set of 8 appeals filed by the appellant, who has been held liable to pay compensation on account of a motor vehicular accident.

(2.) Briefly, the facts of the case are as under:

(3.) On the pleadings of the parties, various issues were framed by the Tribunal. The issue, which is relevant for consideration by this Court in the present set of appeals is issue No .2, which is extracted as under: