NATIONAL INSURANCE CO LTD Vs. GULAB SINGH

JUDGEMENT

(1.) This order shall dispose of F.A.F.O. Nos. 1159 and 1160 of 2002, as both the appeals have arisen against the same award of Motor Accidents Claims Tribunal, vide which compensation was awarded to the claimants in a motor vehicular accident.

(2.) While awarding the compensation amount, it was found by learned Claims Tribunal that the injured/deceased were travelling in a goods vehicle. However, the learned Tribunal had held that insurance company jointly and severally liable to pay the compensation amount to the claimants, placing reliance on the law laid down by the Hon'ble Apex Court in the case reported as New India Assurance Co. Ltd. v. Satpal Singh, 2000 ACJ 1 (SC). Aggrieved by the said award of the learned Tribunal insurance company filed these appeals in this court. Notice of motion was issued in both the appeals.

(3.) We have heard the learned counsel for the parties and have gone through the record carefully.