NATIONAL INSURANCE COMPANY LIMITED Vs. BALKAR AND OTHERS

JUDGEMENT

(1.) This order shall dispose of FAO No. 3093 of 2015, FAO No. 3241 of 2015 and FAO No. 3246 of 2015 as all the three (03) appeals arise from a common award dated 05.02.2015, passed by the learned Motor Accident Claims Tribunal, Kurukshetra (for short 'Tribunal'). For the sake of convenience, facts are being extracted from FAO No. 3093 of 2015.

(2.) Insurance Company has preferred all the three (03) appeals primarily challenging its liability to pay the compensation in all the three appeals.

(3.) Three claim petitions were filed by the respondents. MACT No. 402 of 2013 was filed by Desh Raj and others claiming compensation on account of death of Maya Devi.