ORIENTAL INSURANCE COMPANY LTD Vs. GEETA DEVI

JUDGEMENT

(1.) BY this judgment and order, all the appeals are being disposed of together because they are outcome of a motor vehicular accident, which was caused by driver, namely, Kali Dass @ Ramesh Kumar, while driving Swaraj Mazda bearing registration No. HP -28 -1666, rashly and negligently.

(2.) IN FAOs No. 140 and 146 of 2008, the insurerOriental Insurance Company Limited has questioned the awards passed in Claim Petition No. 67 of 2004 titled as Smt. Geeta Devi versus Jaiwanti Devi and others and Claim Petition No. 68 of 2004, titled as Raj Kumar versus Jaiwanti Devi and others, dated 4th January, 2008, hereinafter referred to as 'the impugned awards', on grounds taken in the memo of appeals.

(3.) BY the medium of FAOs No. 194 and 195 of 2008, the owner has questioned the aforesaid impugned awards, on the grounds taken in the memo of appeals. Brief Facts: