- (1.) This judgment shall dispose of all the six appeals along with applications for additional evidence pending in each of the appeal, mentioned above, which have arisen out of two separate awards dated 22.03.2014, passed by learned Motor Accidents Claims Tribunal, Ambala (hereinafter called the 'Tribunal').
(2.) All the six appeals as well as the applications for additional evidence are being taken up together for disposal as the common question of law and facts are involved in all these appeals as all these appeals have arisen out of the same motor vehicular accident, which took place on 22.09.2010, though the learned Tribunal has decided the six claim petitions vide two separate awards passed on the same date i.e. 22.03.2014 in two sets of the claim petitions consisting three claim petitions, each.
(3.) These appeals have been preferred by Bajaj Allianz General Insurance Company Ltd. (respondent No.3 in the claim petition).;