DHARAM SINGH PATHANIA Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THESE five appeals lend themselves to disposal by this common judgment, having been filed by the owner -appellant, holding him liable to pay compensation, against the different set of judgments and awards, arising out of the same accident, awarding two different amounts of compensation, in favour of the claimants, for short the impugned awards.

(2.) APPARENTLY , the owner -appellant, having felt aggrieved and dissatisfied, by the impugned awards dated 28.2.2006 and 28.11.2006 passed by the Motor Accident Claims Tribunal, Chamba, H.P. in the aforementioned five appeals, has thrown challenge to the same through the medium of the present appeals, on the ground of saddling him with the liability.

(3.) THE legal representatives of the deceased filed claim petitions before the Motor Accident Claims Tribunal hereinafter referred to as the "Tribunal" which came to be decided by the learned Tribunal below in terms of the impugned awards, as aforesaid.