RAMA NAND Vs. SANTOSH AND OTHERS

JUDGEMENT

(1.) Fao No. 116 of 2011 is directed against the judgment and award dated 9.11.2010, made in MACT No. 3-S/2 of 2007 titled Smt. Santosh and others versus Rama Nand whereby compensation to the tune of Rs.6,30,000/- with 7.5% interest came to be awarded in favour of the claimants and FAO No. 121 of 2011 is directed against the judgment and award dated 9.11.2010, made in MACT No. 4-S/2 of 2007, titled Smt. Savita and others versus Rama Nand, whereby compensation to the tune of Rs.5,96,000/- with 7.5% interest, came to be awarded in favour of the claimants, by the Motor Accident Claims Tribunal-II Shimla, H.P., and insured, driver-cum-owner came to be saddled with the liability, hereinafter referred to as "the impugned awards for short", .

(2.) Both these appeals are outcome of the same accident; hence I deem it proper to determine both these appeals by this common judgment.

(3.) The claimants have not questioned the impugned awards, on any count.