ORIENTAL INSURANCE CO LTD Vs. JAGDEO PASWAN

JUDGEMENT

(1.) HEARD counsel for all the parties.

(2.) THIS order will also dispose of M.A. Nos. 260, 261, 262 and 263 of the year 1993 as these are directed against one and the same order dated 15.5.93 passed by Additional District Judge, 2nd Court, Patna, exercising powers of Motor Accident Claims Tribunal whereby he directed the appellant Oriental Insurance Company to pay compensation of Rs.25000/ - each in respect of claim case nos. 101/92, 113/92 and 131/92 and Rs.12000/ - each in claim case nos. 129/92 and 130/92 by way of no fault liability.

(3.) ALL the aforesaid claim cases arose out of an accident which took place on 29.5.92 due to collision between Maxi Taxi No. BR -25 -1121 insured with the appellant Insurance Company and Truck bearing No. BEO 7141. insured with the respondent, New India Insurance Company. In the accident a number of persons died and received injuries. Claim Petition Nos. 101, 113 and 131 of year 1992 were preferred by the legal representatives of three dead passengers, whereas Claim Petition Nos. 129 and 130 of year 1992 were filed by the two injured for their personal injuries.