(1.) Feeling aggrieved and dissatisfied by the common judgment and award dated 04.08.2017 passed in MACP No. 122 of 2013 with MACP No. 638 of 2013, both these appeals are filed by the original claimants.
(2.) As the appeals arise out of the common judgment and award and relate to the same accident, both the appeals were directed to be heard together and are disposed of by this common judgment and order.
(3.) With the consent of learned advocates appearing for the parties, the matter is taken up for its final disposal. The learned counsel appearing for the parties have also produced for consideration of this Court, the copies of the relevant evidence adduced before the Tribunal.