SAVITRI SALT SUPPLIERS Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) WE have heard Mr. P.K. Dhar, learned Counsel for the appellant and Mr. S.M. Ali, learned Counsel for the respondent.

(2.) WE propose to dispose of the above two appeals by this common judgment as they relate to the same vehicle which suffered damages in two separate accidents giving rise to the claims against the same insurer, the respondent herein.

(3.) BEFORE adverting to the issues adumbrated in the above two appeals the facts may be briefly noticed.