R.M.CHHAYA,J. - (1.) These appeals are preferred by the appellant-Insurance Company challenging interim award dated 17.12.2016 passed below Exhibit 17 and 18 by the Motor Accident Claims Tribunal (Special), 3rd Additional District Judge, Palanpur in Motor Accident Claim Petitions No.601/08, 602/08, 606/08 and 621/08 granting interim compensation of Rs. 25,000/- in each case under section 140 of the Motor Vehicles Act, 1988 (for short 'the MV Act').
(2.) By way of these appeals, the appellant-Insurance Company has challenged the issue as regards to the policy issued by it and contended that the policy was not covering the risk of occupants.
(3.) Heard Mr. H. G. Mazmudar, learned advocate for the appellant Insurance Company and perused the impugned judgment and award.;