NATIONAL INSURANCE CO LTD Vs. MUSHTAQ AHMAD SHAH

JUDGEMENT

(1.) THESE appeals are directed against the judgment/ award dated 24.3.2007 passed by Member, Motor Accidents Claims Tribunal, Srinagar, whereby and whereunder a batch of claim petitions-Claim Petition Nos. 75, 76 and 77 came to be decided, hereinafter short impugned award.

(2.) INSURER appellant feeling aggrieved preferred these appeals on the grounds taken in the memo of appeal.

(3.) MUSHTAQ Ahmad Shah and Nissar Ahmad Sheikh besides themselves examined Mohammad Saleem Khan, Dr. Nazir Ahmad Qanoongo, Aijaz Ahamd Baba, Morifat Nissar and also produced copies of site plan, F.I.R., challan and seizure memo.