NATIONAL INSURANCE CO LTD Vs. REENA DEVI

JUDGEMENT

(1.) By this common judgment all the above-mentioned appeals are being disposed of together.

(2.) These appeals filed under section 173 of the Motor Vehicles Act, 1988 are at the instance of the appellant National Insurance Co. Ltd. and challenge the judgments/ awards passed by learned Motor Accidents Claims Tribunal-I, Sirmaur District at Nahan given by him with respect to an accident occurring on 18.7.1999 involving bus No. HP 17-4377. In this accident various persons had died and a large number of persons had received injuries. The heirs and legal representatives of the deceased persons had filed the following claim petitions, being the claim petitions shown against the appeals mentioned as herein- below: <FRM>JUDGEMENT_1306_ACJ_2005Html1.htm</FRM> All the aforesaid claim petitions were decided by a common judgment and award by the Tribunal passed on 27.8.2001.

(3.) The following claim petitions, being claim petitions shown against the appeals: <FRM>JUDGEMENT_1306_ACJ_2005Html2.htm</FRM> were filed by the injured persons claiming compensation for the injuries received by them in the aforesaid accident. Vide judgment and award dated 26.11.2001, learned Tribunal decided all the aforesaid claim petitions and passed the awards granting compensation to the injured persons.