SAMU TIBHU YADAV Vs. CHAUDHARY ENTERPRISE

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the impugned judgment and award dtd. 30/9/2016 passed by the Motor Accident Claims Tribunal (Main), Ahmedabad (Rural) at Mirzapur in M.A.C.P. No. 1486 of 2013, the original claimants have preferred First Appeal No. 3215 of 2017, whereas, the appellant-New India Assurance Co. Ltd. has preferred First Appeal No. 542 of 2017 under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Both the appeals are tagged together and are heard together and the same are disposed of by this common judgment and order.

(3.) Following facts emerge from the record of these appeals.