ORIENTAL INSURANCE COMPANY LTD. Vs. SANJHLI MARANDI

JUDGEMENT

(1.) All the three Misc. Appeals arise out of separate award of compensation made in separate claim case(s) filed on behalf of the claimants.

(2.) All the aforesaid three Misc. Appeals arise out of the common accident which took place on 30/4/2006 involving truck bearing Registration No.WB 65 8244 which met with an accident. In the said accident, seven persons died, as such, are being heard together and disposed of by the common order/judgment.

(3.) M.A. No.111 of 2013 has been preferred by the appellant -the Oriental Insurance Company Ltd. against the impugned judgment / Award dtd. 13/2/2013 passed by learned District and Addl. Sessions Judge-I- cum-Motor Accident Claims Tribunal, Sahibganj, in Motor Accident Claim Case No.15 /2006.