ASHOK BHUSHAN, J. - (1.) Leave granted.
(2.) These appeals raising common questions of law have been heard together and are being decided by this common judgment. For deciding these appeals, it is sufficient to notice the facts in detail in Civil Appeal No.........../2020( arising out of SLP(C)No.23478 of 2019), New India Assurance Company Limited Versus Smt. Somwati and Others and brief facts in other appeals.
(3.) All these appeals have been filed by three Insurance Companies, i.e., New India Assurance Company Limited, Cholamandalam MS General Insurance Company Ltd. and The Oriental Insurance Company Ltd. questioning the judgments of the High Courts arising out of the award by Motor Accident Claims Tribunal (MACT) with regard to the compensation awarded in favour of the claimants under two heads, i.e., "Loss of Consortium" and "loss of love and affection." Civil Appeal NO...................../2020( arising out of SLP(C)No.23478 of 2019), New India Assurance Company Limited versus Smt. Somwati and Others ;