UNITED INDIA INSURANCE COMPANY Vs. MANJU GUPTA

JUDGEMENT

(1.) BOTH these appeals under Section 173 of the Motor Vehicles Act, 1988 (for short "the Act") arise out of the same Motor Accident and similar questions are involved for determination in these appeals, therefore, for convenience they are being decided by this common order.

(2.) A.O. No. 42 of 2002 has been preferred against the judgment and award dated 12.2.2001 passed by the Motor Accident Claims Tribunal/Addl. District Judge, Dehradun in M.A.C. Petition No. 380 of 1991, Smt. Manju Gupta and Ors v. Jagat Singh Negi and Ors. whereby the Claim Petition was decreed for compensation of Rs. 2,00,000 along with interest @ 9% per annum as mentioned in the impugned order against the O.P. appellant.

(3.) A.O. No. 41 of 2002 has been preferred by the Insurance Company-appellant against the judgment and award dated 12.12.2001 passed by the learned Tribunal in M.A.C. Petition No. 432 of 1991, Jagat Singh Negi