- (1.) Leave granted.
(2.) These appeals are filed against the common final judgment and order dated 22.05.2014 passed by the High Court of Punjab and Haryana at Chandigarh in F.A.O. Nos. 6935, 6937, 6977 of 2011 and 907 of 2012 (O&M) wherein the High Court partly allowed the appeals of the Insurance Company and reversed the award dated 13.09.2011 of the Motor Accident Claims Tribunal, Ambala in MACT Case Nos. 97, 109 of 2008 and 28 of 2009 and exonerated the Insurance Company from the liability arising out of the accident.
(3.) Facts of the case lie in a narrow compass. They, however, need mention in brief to appreciate the short controversy involved in the appeals.;