ORIENTAL INSURANCE COMPANY LTD Vs. RAJESHWARI

JUDGEMENT

(1.) SINCE both the appeals arise out of same judgment and award and similar question of fact of law is involved in both the appeals, hence, they are being decided together.

(2.) BOTH these appeals, under Section 173 of Motor Vehicles Act, 1988, have been preferred against the same judgment and award dated 22.12.2006 passed by Motor Accident Claims Tribunal/Additional District Judge, Kashipur, District Udham Singh Nagar, in Motor Accident Claim Case No. 164 of 2005, Smt. Rajeshwari and Ors. v. Sri Sumer Singh and Anr.

(3.) THE opposite parties in the claim petition contested the claim before the Tribunal and denied their liability to pay compensation to the claimants.