ORIENTAL INSURANCE CO. LTD Vs. GHULAM QADIR

JUDGEMENT

(1.) Since all the four claimants had been travelling from Doda to Bhagwa by the same offending vehicle bearing No.JK02K-2427, which met with an accident on 26/2/2007, as such all the appeals were taken up together and are being decided by this common judgment.

(2.) This appeal is directed against the judgment and award dtd. 31/5/2011 passed by the Motor Accidents Claims Tribunal, Doda in File No.02/claim in case, titled as, Ghulam Qadir vs Divisional Manager, Oriental Insurance Co. Ltd. and anr., whereby an amount of Rs.3,60,000.00 along with interest @ 9% from the date of filing of claim petition till realization came to be awarded in favour of claimant-respondent No.1 herein, and against the Insurance Company.

(3.) This appeal is directed against the judgment and award dtd. 31/5/2011 passed by the Motor Accidents Claims Tribunal, Doda in File No.04/claim in case, titled as, Abdul Hamid vs Divisional Manager, Oriental Insurance Co. Ltd. and anr., whereby an amount of Rs.3,90,000.00 along with interest @ 9% from the date of filing of claim petition till realization came to be awarded in favour of claimant-respondent No.1 herein, and against the Insurance Company.