ORIENTAL INSURANCE CO. LTD Vs. LAL CHAND

JUDGEMENT

(1.) WE propose to dispose of all these three appeals by this common judgment as they have arisen out of the same accident.

(2.) DR . Lalit Kumar Sharma, learned Counsel appearing for the appellant-Insurance Company in support of these appeals have raised two pleas namely:

(3.) BOTH these pleas have been controverted by the learned Counsel appearing for the respondents/claimants, driver and legal representatives of deceased owner of the vehicle in question. They submitted that looking to the materials on record, the impugned award deserves to be upheld and thus they have prayed for dismissal of these appeals.