UNITED INDIA INSURANCE CO. LTD. Vs. SHALINI PANDEY

JUDGEMENT

(1.) The First Appeal From Order No.2473 of 2015 has been filed on behalf of United India Insurance Company Limited against the judgment and award dtd. 23/5/2013 passed by Additional District Judge, Court No.3/Motor Accident Claims Tribunal, Etawah in M.A.C.P. No.63 of 2010 (Smt. Shalini Pandey and others Vs. Indra Kumar Singh and others), by which compensation of Rs.31,63,084.00 along with 6% interest has been awarded in favour of claimants-respondents on account of death of Avinash Pandey aged about 30 years.

(2.) The First Appeal From Order No.2474 of 2015 has been filed on behalf of claimants-appellants for enhancement of compensation against the same impugned judgment and award dtd. 23/5/2013 passed by Additional District Judge, Court No.3/Motor Accident Claims Tribunal, Etawah in M.A.C.P. No.63 of 2010 (Smt. Shalini Pandey and others Vs. Indra Kumar Singh and others).

(3.) Since both the appeals were filed against the same impugned judgment and award dtd. 23/5/2013, the same are being heard together and are being decided by a common judgment.