BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. SMT. GOWRAMMA, W/O RAJU, SHIVAMMA, D/O RAJU, MADHU, S/O. RAJU (SHIVAMMA, D/O RAJU AND MADHU, S/O. RAJU ARE MINORS BY THEIR MOTHER/NATURAL GUARDIAN SMT. GOWRAMMA, W/O RAJU) AND ASEEM RASTOGI, S/O. ASHO

JUDGEMENT

(1.) AS these appeals are arising out of a common judgment and award of the Tribunal, they are heard and disposed of by this common judgment.

(2.) FOR the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) AGGRIEVED by the award of the Tribunal, insurer of offending vehicle has preferred MFA No. 12496/07 challenging the award of the Tribunal on the ground of negligence and liability, whereas claimants have preferred MFA No. 12154/07 seeking enhancement of compensation.