ORIENTALINSURANCECOMPANYLTD Vs. GULJAR PASWAN

JUDGEMENT

(1.) All these four appeals arise out of the claim cases filed by the claimants on account of the death or permanent disablement in the accident which occurred by the bus bearing No. BPP 515 at Jamuhar on G.T Road for which Dehri P.S. Case No. 106/92 was registered. The claimants filed the certified copy of the F.I.R. and photo copy of the post-mortem report as well as the medical report to substantiate their claims. In some of the cases, the claimants also filed photo copy of the certificate of the appellant Company which shows that the vehicle in question was insured with the said Company.

(2.) The appellant Company as well as the owner of the vehicle appeared in the claim cases and the Company filed its written statement.

(3.) From the impugned order it appears that in the written statement the Company admitted the accident on the alleged date and place of the occurrence and also the death of the deceased in each of the claim cases. The insurance of the alleged vehicle with the Company was also admitted.