AMTULS PUBLIC SCHOOL Vs. KAMLA DEVI

JUDGEMENT

(1.) Since common question of law and facts arises in all the three appeals, they are being decided by this common judgment.

(2.) Appeal From Order No.88 of 2008 has been preferred against the judgment and award dtd. 5/12/2007, passed in Motor Accident Claim Petition No.64 of 2007, Smt. Kamla Devi and others Vs. Amtuls Public School and another, by the Motor Accident Claims Tribunal/District Judge, Nainital. By the impugned judgment and award, the claim petition filed under Sec. 166 of the Motor Vehicles Act, 1988 (for short, "the Act") has been allowed and respondent no. 5, insurance company has been directed pay a compensation of Rs.5,32,000.00 to the respondent nos.1 to 4 (the claimants). The respondent no.5, insurance company has also been given the rights to recover this amount from the appellant.

(3.) In appeal From Order No.89 of 2008, challenge is made to the judgment and award dtd. 5/12/2007, passed in passed in Motor Accidents Claim Petition No. 63 of 2007, Smt. Govindi Devi and others Vs. Amtuls Public School and another, by the Motor Accident Claims Tribunal/District Judge, Nainital. By the impugned judgment and award, the claim petition filed under Sec. 166 of the Act has been allowed and respondent no. 8, insurance company has been directed to make the payment of compensation of Rs.6,53,000.00 to the respondent nos.1 to 7 (the claimants). The respondent no.8, insurance company has also been given the rights to recover this amount from the appellant.