NATIONAL INSURANCE CO. LTD. Vs. VIPUL

JUDGEMENT

(1.) ALL these petitions are being disposed of with this common order, as common questions of law and facts are involved therein.

(2.) VARIOUS claim petitions were preferred before the Motor Accidents Claims Tribunal, Shimla, for grant of compensation on account of motor accident which took place on 4.3.1996 wherein bus No. HP 06 1245 was involved. Twenty claim petitions were alleged to have been filed arising out of the same accident. Insofar as the present petitions are concerned, in each case the Motor Accidents Claims Tribunal awarded compensation of less than Rs. 10,000. As these awards could not be assailed by preferring appeals, hence the present petitioner, that is, National Insurance Co. Ltd., has filed the present petitions under Article 227 of the Constitution of India. The award was given by the Claims Tribunal, Shimla, on 31.7.1997.

(3.) ALL these petitions have been contested on behalf of the claimants.