R.K. Patra, J. - (1.) The aforesaid seven petitions are under Articles 226 and 227 of the constitution of India filed at the instance of the Divisional Manager. New India Assurance Company Limited. By these petitions, the petitioner seeks to assail the validity of the common order dated 18.7.200 passed by the First Motor Accidents Claims Tribunal. Puri Pursuant to the compromise reached by the parties in the Lok Adalat held on 3 1.1998. As in all the seven cases, common questions were involved, they were taken up together for hearing. This order will govern all the cases.
(2.) The following is the detailed chart showing the amount reached on compromise in the Lok Adalat:
(3.) The petitioners in these writ petitions contend that the insurance Company is not liable to pay the compensation because the driver of the offending vehicle and no valid licence at the time of the accident.;