ORIENTAL INSURANCE CO LTD Vs. RAKESH RAWAT

JUDGEMENT

(1.) BOTH these appeals arise out of the same accident therefore these appeals are being disposed of together by this common order.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) SRI R. P. Nautiyal, Advocate for the claimants/respondents in A. O. No. 132/2005 has invited my attention towards the judgment of the Division Bench of this Court dated 1-12-2005, passed in A. O. No. 128 of 2005, which indicates that the appeal filed by the claimants/respondents Rakesh Rawat and others for enhancement of the compensation granted by the Tribunal was allowed and the amount of compensation was enhanced to Rs. 7,98,440/- instead of Rs. 3,43,600/- as awarded by the Tribunal vide judgment and award dated 24. 12. 2004.