RELIANCE GENERAL INSURANCE CO. LTD. Vs. PUSHPA RANI

JUDGEMENT

(1.) Heard learned counsel for the appellant-insurance company and learned counsel for the claimants/respondents.

(2.) Since, these two appeals are arising out of same accident and involve common issues, therefore, both the appeals are being decided together with this common judgement.

(3.) For convenience, the facts are being delineated from F.A.F.O. No.1177 of 2022.