- (1.) Leave granted.
(2.) In all these cases identical questions are involved and therefore the appeals are disposed of by this common judgment.
(3.) In each of the impugned judgments the concerned High Court held that the principles laid down by this Court in National Insurance Co. Ltd. v. Swaran Singh (2004 (3) SCC 297) is applicable even to claims other than third party claims. Some of these appeals also relate to orders passed by the National Consumer Disputes Redressal Commission, New Delhi (in short the 'Commission') where a similar view has been taken.;