ORIENTAL INSURANCE CO. LTD. Vs. MAHTABA AND ORS.

JUDGEMENT

(1.) ALL these appeals are outcome of a common accident and the vehicle involved is also the same hence taken up together for disposal.

(2.) THE claimants being the victims of a vehicular accident filed claim petitions before the Tribunal for the grant of compensation, as per the break -ups given in the claim petitions, on the ground that the driver, namely, Mr. Baby son of Sh. Attar Singh, has driven the offending vehicle, i.e. Maxi Cab bearing registration No. HP -01A -3184 at Sawara Kainchi rashly and negligently and caused the accident.

(3.) RELIEF ."