NEW INDIA ASSURANCE COMPANY LIMITED Vs. JEEWANTI TIWARI

JUDGEMENT

(1.) Both these appeals arise from the same impugned judgment and order, therefore, they are being taken up together and decided by this common judgment.

(2.) In this judgment reference to appellant and the respondent shall have to reference to Appeal no.217 of 2008.

(3.) These appeals have been preferred against the judgment and order dated 01.03.2008, passed in Motor Accident Claim Petition No.45 of 2007, Smt. Jeewanti Tiwari and others vs. Harpal Singh and others, by the Motor Accident Claim Tribunal, /District Judge, Nainital (for short, "the case"). By the impugned judgment and order, the claim petition filed by the respondent nos.1 to 4 for compensation has been allowed and they have been awarded Rs.15,71,680/- compensation along with interest.