UNITED INDIA INSURANCE Vs. BABU

JUDGEMENT

(1.) First Appeal From Order No. 373 of 2008 has been filed by the appellant Insurance Company against the judgment and award dtd. 12/12/2007, passed by Motor Accident Claims Tribunal / Additional District Judge, Court No. 3, Muzaffarnagar, in Motor Accident Claim Petition No. 316 of 2006 (Babu vs. Prem Singh Rawant and another) by which compensation of Rs.35,000.00 along with 6% interest has been awarded in favour of claimant-respondent no. 1 on account of injuries received by him.

(2.) First Appeal From Order No. 383 of 2008 has been filed by the claimant-appellant against the same judgment and award dtd. 12/12/2007 passed in M.A.C.P. No. 316 of 2006 for enhancement of compensation.

(3.) Since both the appeals were filed against the same impugned judgment and award dtd. 12/12/2007, as such, both the appeals are being decided by the common judgment.