Palok Basu, J. - (1.) This writ petition has been filed by United India Insurance Company Ltd. through its Branch Manager at Pithoragrah claiming that a writ, order or direction in the nature of certiorari be issued quashing the order dated 8.6.1992 passed by the Motor Accidents Claims Tribunal (hereinafter referred to as 'the Tribunal'), allow the application dated 7.5.1992 moved by the petitioner and direct the said Tribunal to try all the fifty claim petitions together by issuing a writ of mandamus.
(2.) It appears that bus No. USZ 9411 owned by one Hayat Singh Bhandari met with an accident. The said bus was insured with the petitioner insurance company. As a result of death or injuriessustained by the passengers travelling in the bus, the following 50 claim petitions were filed by several respective claimants before the Tribunal: 91/90, 83/90 to 89/90, 90/90, 92/90, 94/90,95/90,96/90, 98/90,99/90,100/90, 101/90, 102/90, 103/90, 104/90, 1/91, 2/91, 8/91, 14/91, 15/91, 16/91, 17/91, 21/91, 22/91, 28/91, 33/91, 34/91, 35/91, 36/91, 38/91, 39/91, 40/91, 49/91, 50/91, 51/91, 52/91, 53/91, 54/91, 55/91, 56/91, 57/91, 58/91, 27/91, 48/91 and 47/91.
(3.) It appeals that Lachhi Ram v. Hayat Singh Bhandari CP No. 91 of 1990, has been treated as leading case by the petitioner since it is the first case in the serial. It appeals that insurance company participated in the proceedings and on 7.5.1992 moved an application through its counsel which contained the following prayer: It is, therefore, most respectfully prayed that this hon'ble Tribunal may kindly be pleased to order that the claim petition noted above and other claim petitions arising out of the same accident may be consolidated and clubbed with the leading case No. 91 of 1990.;