SUSHAMA DEVI Vs. NATIONAL INSURANCE

JUDGEMENT

(1.) Heard Sri Rakesh Kumar Porwal, learned counsel for the appellant, Sri Anand Kumar Sinha, learned counsel for the respondent-Insurance Company and perused the judgment and order impugned.

(2.) Both these appeals challenges the judgment and award dtd. 31/8/1998 passed by Motor Accident Claim Tribunal/VII Additional District Judge, Etawah in M.A.C. No. 353 of 1994 (Sushma Devi and another vs. Om Prakash Gupta and others) & 354 of 1994 (Rameshwari Devi and others vs.Om Prakash Gupta and others).

(3.) F.A.F.O. No.1287 of 1998 has been filed against the Claim Petition No. 353 of 1998 whereby the Tribunal has awarded compensation of Rs.1,35,000.00 to the respondent-claimants with interest at the rate of 12%. F.A.F.O. No. 1178 of 1998 has been filed against claim petition No. 354 of 1993 which was dismissed in terms of amount awarded under no fault liability.