DEEPAK MAHESHWARI, J. - (1.) Insurer - New India Assurance Company Limited has preferred these appeals assailing the award dated 1.11.2000, which came to be passed by learned Motor Accident Claim Tribunal, Ratangarh in bunch of claims arising out of the same motor vehicle accident on 16.1.1997.
(2.) Since, the short controversy involved in this bunch of appeals is similar, all these appeals are being decided by this common order. For brevity, the facts of SB Civil Misc. Appeal No.970/2001 are being discussed.
(3.) The controversy involved is to the legal issue as to whether the insurer company can be fastened upon the liability for compensation when the injured/deceased persons were travelling in the goods vehicle on hire. Learned counsels appearing for both the sides admit that no other issue is involved in these appeals.;