VATSALA LAL Vs. JEERABAI

JUDGEMENT

(1.) Since an identical issue is involved in both the cases, they are being heard analogously and are being disposed of by this common order.

(2.) Both the appeals have been filed against the judgment and decree passed by the learned 2nd Additional District Judge, Mahasamund (C.G.) passed in Civil Suit No. H-08B/2014 whereby the 2nd Additional District Judge, Mahasamund has awarded compensation to the tune of Rs.1,00,000.00 for the alleged negligence committed by the defendant No. 1. First Appeal No. 53/2015 has been filed by defendant No. 1 for quashment of the impugned judgment and decree whereas First Appeal No. 89/2015 has been filed by plaintiff for enhancement of the compensation.

(3.) For convenience plaintiff and defendants are termed as it exists before the trial Court.