ORIENTAL INSURANCE CO. LTD Vs. SANTOSHI KEWAT

JUDGEMENT

(1.) Considering the fact that the appellant has filed the instant appeal against the common award passed by the Tribunal in the claim cases filed by the dependents of the deceased, the default as pointed out by the Office stands overruled.

(2.) Heard on admission.

(3.) This is insurer's appeal against the award dated 02.11.2018 passed by the 8th Additional Motor Accidents Claims Tribunal, Durg, District Durg, Chhattisgarh in claim cases No.576/2016 and 164/2017.