ORIENTAL INSURANCE COMPANY LTD. Vs. SANGEYUM AND ORS.

JUDGEMENT

(1.) A vehicular traffic accident has given birth to these five appeals, thus I deem it proper to deal with all these appeals by this common judgment. Claimants have filed claim petitions seeking compensation as per the break -ups given in their respective claim petitions, on the grounds taken therein.

(2.) The respondents resisted the claim petitions on the grounds taken in their respective memo of objections.

(3.) The Tribunal, on the pleadings of the parties, framed common issues in all the claim petitions. It is apt to reproduce the issues framed in Claim Petition No. 56 of 2006: - -