ORIENTAL INSURANCE CO. LTD. Vs. RAJESH KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties. Both the appeals involve common question of law and fact, hence, we proceed to decide by a present common judgment.

(2.) Appeal No. 278 of 2011 has been filed under Section 173 of the Motor Vehicles Act, 1988 against the award dated 7.12.2010 in Motor Accident Claim Case No. 422 of 2004 passed by the Motor Accident Claims Tribunal-cum-Additional District Judge, Court No. 9, Lucknow.

(3.) Appeal No. 275 of 2011 has been filed under Section 173 of the Motor Vehicles Act, 1988 against the award dated 7.12.2010 in Motor Accident Claim Case No. 424 of 2004 passed by the Motor Accident Claims Tribunal-cum-Additional District Judge, Court No. 9, Lucknow.