ASHIM KUMAR BANERJEE,J. - (1.) We have heard the parties on appeals. The victim was holding very high position in Durgapur Steel Plant. While moving in a company's car he received injury in the accident and ultimately died. The National Insurance Company was the insurer of the car belonging to the Durgapur Steel Plant by which the victim was moving. The other appellant United India Insurance Company Limited was the insurer of the bus that caused the accident.
(2.) The Tribunal held both the insurance companies liable for compensation. The Tribunal awarded Rs. 12 lacs in lump sum to be paid by both the insurance companies in equal share.
(3.) Being aggrieved both the insurance companies have preferred two separate appeals which were heard by us on last occasion.;