ORIENTAL INSURANCE COMPANY Vs. KAUSHALYA DEVI AND ORS.

JUDGEMENT

(1.) THIS judgment shall govern all the five appeals because these are outcome of one motor vehicular accident.

(2.) THESE appeals are outcome of the judgments and awards made by the Motor Accident Claims Tribunal -II, Fast Track Court, Kullu, H.P. (for short "the Tribunal") in five claim petitions on the different dates, which were filed by the claimants being victims of the vehicular accident for grant of compensation, as per the break -ups given in the respective claim petitions (for short "the impugned awards").

(3.) OUT of the said passengers, victims/claimants have filed only five claim petitions and compensation came to be awarded in favour of the claimants, details of which are given in the respective impugned awards.