BHARTI AXA GENERAL INSURANCE Vs. RUBINA KHATOON

JUDGEMENT

(1.) All the appeals shall stand decided by this common order and judgment as the same arise out of a common award.

(2.) The present appeals have been filed against the award dated 26.11.2018 passed by the learned Motor Accident Claims Tribunal, Chandigarh.

(3.) While praying for setting aside the said award, learned counsel for the appellant-Insurance Company argued that:-