ORIENTAL INSURANCE COMPANY LIMITED Vs. GURJINDER PAL SINGH

JUDGEMENT

(1.) All the above said appeals, i.e. FAO Nos. 1654, 1655, 2107, 5716 and 5717 of 2014 are taken up for hearing and decision together as they emanate from claim petitions arising out of the accident which took place on 22/9/2012 though the petitions have been decided by the learned Motor Accident Claims Tribunal, Rupnagar (hereinafter referred to 'the Tribunal') vide separate awards of even date.

(2.) FAO Nos. 1654 and 1655 of 2014 have been filed by the insurance company challenging award dtd. 10/12/2013 in MACT No. 129 of 26/10/2012 and MACT No. 130 of 26/10/2012, respectively.

(3.) FAO No. 2107 of 2014 filed by the insurance company arises out of MACT No. 131 of 26/10/2012 in respect to damage to the Alto car.