ATTAU RAHMAN MASOODI,J. - (1.) Heard Shri B.C. Agarwal learned counsel for the appellant i.e. Oriental Insurance Company. Shri M.S. Kotwal learned counsel for New India Insurance Company has passed away, thus on the principle of law, arguments were advanced by Shri B.C. Agarwal, learned counsel. Learned counsel for opposite parties were also heard.
(2.) This bunch of appeals filed under Section 173 of Motor Vehicles Act has arisen from the judgment/award rendered by the tribunal in five separate claims filed by one Ram Swaroop Sahu who filed five separate claim petitions(numbered as MACT Nos. 91, 92, 93, 109 and 148 of 1992) claiming compensation exclusively on the accidental death of his elder brother, brother's wife and their three minor children on 10/11.02.1992 while the parents were alive.
(3.) Two more claims filed by some other claimants arising out of the same accident on being decided by the tribunal gave rise to four other appeals i.e. F.A.F.O. Nos. 266 of 1993, 253 of 1993, 274 of 1993 and 248 of 1993 but the same were compromised and decided accordingly.;