ORIENTAL INSURANCE COMPANY LTD. Vs. SANJAY KUMAR

JUDGEMENT

(1.) All these eight appeals have been preferred against the awards, passed on different dates, in different claim petitions, by the Motor Accident Claims Tribunal, Bilaspur, District Bilaspur, H.P. (hereinafter referred to as "the Tribunal"), which are outcome of a motor vehicular accident involving vehicle-bus bearing registration No. HP- 24-3003, (hereinafter referred to as "the impugned awards"). Thus, I deem it proper to determine all these appeals by a common judgment.

(2.) In FAO No. 56 and 431/2007, the insurer- Oriental Insurance Company has questioned the impugned awards passed in MAC Petition No. 56 of 2004, dated 04.01.2007 and MAC Petition No. 73 of 2004, dated 10.07.2007, respectively, on grounds taken in the memo of appeals.

(3.) By the medium of FAO No. 437 of 2007, FAOs No. 61, 62, 63, 65 & 69/2010, owner-Amar Nath has questioned the impugned awards made by the Tribunal in MAC Petition No. 73 of 2004, dated 10.07.2007, MAC Petitions No. 66 of 2005/04, 69 of 2005/04, 98 of 2005/04, 75 of 2005/2004 and 68 of 2005/04, respectively, dated 29th December, 2009, on the grounds taken in the memo of appeals.