NATIONAL INSURANCE COMPANY LTD. Vs. REETU DEVI

JUDGEMENT

(1.) F.A.F.O. Nos.37 and 39 of 2022 have been filed against the impugned award dtd. 21/10/2021 passed by the learned Motor Accident Claims Tribunal, Lakhimpur Kheri.

(2.) Since all the aforesaid appeals involve common question of law and facts as such they are being decided by a common order. However, the facts of F.A.F.O. No.37 of 2022 are being taken into consideration for deciding the appeals.

(3.) Heard Satyajit Banerji, learned counsel for the appellant and Sri Satendra Nath Rai, learned counsel for the respondents no.1 to 5.