SURESH OIL MILLS Vs. KESAR BAI

JUDGEMENT

(1.) Since all these matters arise out of the judgment dated 18.12.2000 of the learned Judge they are taken up together for disposal.

(2.) Before the learned single Judge Civil Misc. Appeal Nos. 449, 452 and 453 of 1999 were preferred by New India Assurance Co. Ltd. (for short 'insurance company'). The appeals bearing Nos. 245 of 1998 and 775 of 1999 had been filed by Suresh Oil Mills, vehicle owner. Whereas the Appeal No. 49 of 1998 was preferred by claimants Kesar Bai, wife of deceased Nand Bharti and sons and daughters of the deceased, seeking prayer for enhancement of the award and the interest from the date of application and to award the compensation against all the respondents in claim application severally and jointly.

(3.) The learned single Judge consolidated the appeals and vide judgment dated 18.12.2000 while allowing Appeal Nos. 449, 452 and 453 of 1999 dismissed the Appeal Nos. 245 of 1998, 775 of 1999 and 49 of 1998. The findings arrived at by the learned single Judge have been assailed before us in the instant special appeals.