NATIONAL INSURANCE COMPANY DIVISIONAL OFFICE, JAIL ROAD, TILKAMANJHI BHAGALPUR Vs. PRADEEP KUMAR GUPTA S/O LATE DEO NARAYAN LAL

JUDGEMENT

(1.) IN all the aforesaid appeals, Sri Ashok Priyadarshi, learned counsel has appeared on behalf of the appellant and Sri Ganpati Trivedi, learned counsel has appeared on behalf of the claimants. Despite valid service of notice, the owner of the offending vehicle has preferred not to appear and, as such, all the cases are being heard in absence of owner of the offending vehicle.

(2.) HEARD .

(3.) ALL the aforesaid appeals have been preferred against the Judgment dated 10.07.2009 and Award dated 08.10.2009 passed by the learned 3rd Addl. District Judge -cum -Addl. Motor Vehicle Accident Claim Tribunal, Naugachia, whereby the claim case no.143 of 2006, Claim Case No.145 of 2006, Claim Case No.147 of 2006 and Claim Case No.148 of 2006 were allowed by common Judgment and Award. Accordingly, all the aforesaid appeals were heard together and are being disposed of by this common Judgment.