NEW INDIA ASSURANCE COMPANY LIMITED Vs. BIGNI DEVI

JUDGEMENT

(1.) M.A. No. 432/2016, M.A. No. 431/2016 and M.A. No. 430/2016 are listed before this Bench on the Board, which are at different serial, on the joint request of the parties i.e. Manish Kumar for the appellants, Mr. Nikhil Ranjan for the respondents/claimants/ applicants and Mr. Ashutosh Anand, for the respondent - IFFCO-Tokio General Insurance Company Limited.

(2.) All the three Miscellaneous Appeals are arising out of one accident, in which three persons died and the claimants have preferred separate compensation case.

(3.) The claimants of deceased Chotu Ganjhu have preferred Compensation Case No. 184/2013 and the Award has been assailed by the Insurance Company in M.A. No. 432/2016.