ORIENTAL INSURANCE CO LTD Vs. VANDANA

JUDGEMENT

(1.) In an accident that occurred on 16.6.1998 one Suresh Kumar died and Vandana sustained injuries. Two separate claim applications were filed and decided by a common award dated 30.9.9 of the learned Motor Accidents Claim Tribunal, Baran (for short, 'the Tribunal' Feeling aggrieved of the same, two sepa rate appeals being S.B. Civil Misc. Appeal Nos. 128 and 671 of 2000 came to be filed by Oriental Insurance Co. Ltd. and the same have been decided by learned single Judge by separate orders dated 18.5.2000 and 3.7.2000 and against those orders of the learned single Judge these two appeals have been filed by the appellant Oriental Insurance Co. Ltd. (for short, 'the appellant company').

(2.) Since the dispute involved in both these appeals is identical, the same are taken up for hearing together and being decided by this common order.

(3.) Heard learned counsel for the parties, perused the memo of appeals, the orders of the learned single Judge and the award of the learned Tribunal.