- (1.) S.L.P. (C) No. 3056/2017, S.L.P.(C)..CC No. 1864/2017, S.L.P. (C)..CC No. 1912/2017 and S.L.P.(C) No. 36937/2017 :
(2.) Delay condoned.
(3.) After hearing the arguments of learned counsel for the parties for some time, we are of the firm view that these matters are squarely covered by the judgment of this Court in National Insurance Company Ltd. vs. Kirpal Singh, 2014 5 SCC 189. We find that the High Courts in the impugned judgment(s) have relied upon the aforesaid judgment only in granting the benefits to the respondents herein.;