ORIENTAL INSURANCE CO LTD Vs. PUNI RAM

JUDGEMENT

(1.) ALL these 14 appeals have been preferred by the Insurance Company against the awards, passed on different dates, in Claim Petitions, which were the outcome of accident involving one vehicle i.e. Tempo Trax bearing registration No.HP -01A -3255. Thus, I deem it proper to determine all these appeals by a common judgment.

(2.) APPEAL Nos.364 of 2010, 361 of 2010, 362 of 2010, 363 of 2010 and 365 of 2010, arise out of the impugned awards passed by Motor Accident Claims Tribunal -II, Kinnaur at Rampur Bushahr, in which insurer was fastened with the liability, while Appeal Nos.173 of 2011, 174 of 2011, 175 of 2011, 176 of 2011, 280 of 2011, 281 of 2011, 282 of 2011 and 4153 of 2013, arise out of the impugned awards passed by Motor Accident Claims Tribunal, Kinnaur at Rampur Bushahr, in which the liability of insurer was restricted to satisfy only 11 awards. In FAO No.481 of 2012, the liability to indemnify the impugned award was fastened on the insurer by the Motor Accident Claims Tribunal, Kinnaur at Rampur Bushahr. Brief facts:

(3.) RESPONDENT No.1 (widow of the owner/driver of the vehicle) and Respondent No.2 (insurer) resisted the Claim Petitions by filing separate replies.