LAWS(HPH)-2011-6-14

ORIENTAL INSURANCE CO LTD Vs. NEELAM KUMARI

Decided On June 21, 2011
ORIENTAL INSURANCE CO LTD Appellant
V/S
NEELAM KUMARI Respondents

JUDGEMENT

(1.) THESE three appeals are being disposed of by a common judgment since identical questions of law and fact are involved in the case.

(2.) F .A.O. Nos.149 of 2008 and 360 of 2007 have been filed by the Insurance Company challenging the award and FAO No.78 of 2008 has been filed by the owner and driver challenging the quantum of compensation.

(3.) ANOTHER claim petition No.RBT MACP No.113-K/II/2005/01, was filed by Bimla Devi widow of late Chotu Ram and Kewal Kumar and Sushil Kumar sons of Chotu Ram on similar allegations.