MITHLESH SRIVASTAVA Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Sri Mukesh Singh, learned counsel for the claimants/appellants, Sri Vaibhav Raj, learned counsel for the respondent No. 1-National Insurance Company Ltd. (in short "Company") and Sri Akhilesh Kumar Pandey, learned counsel for the respondent Nos. 2 and 3.

(2.) In both the above noted appeals, the judgment and award dated 14.05.2018, passed by the Motor Accidents Claims Tribunal (in short 'Tribunal') /Additional District Judge/FTC, Court No. 1, District- Faizabad in M.A.C.T. Case No. 84 of 2016 [Smt. Mithlesh Srivastava and another v. National Insurance Co. Ltd and others] has been challenged.

(3.) The owner of the vehicle i.e. Bus, which was involved in the accident in issue, namely Sri Uma Joshi w/o of Sri Vijay Kumar Joshi was the respondent No. 2 in FAFO No. 554 of 2018 before the Tribunal. The National Insurance Company Ltd. (in short 'Company') and the owner of the Bus, involved in the accident, namely Smt. Uma Joshi filed the written statement.