S.K.KESHOTE,J. - (1.) This cluster of special appeals arises out of one and the same motor vehicle accident; the learned Single Judge also decided all miscellaneous appeals by a common order, thus these are taken up for hearing together and being decided by this common judgment.
(2.) The only contention made by the learned counsel for the non-claimant appellant, the Oriental Insurance Company Limited (hereinafter shall be referred to as 'the appellant Company') is that the appellant has wrongly been fastened with the liability of reimbursement of the award of compensation passed against the owner of the offending vehicle. The learned counsel for the appellant Company urged that on the date of the accident the offending vehicle was not insured with the appellant-Company.
(3.) On the other hand the learned counsel for the claimant-respondents supported the order of the learned Single Judge.;