(1.) These appeals are directed against the judgment and award dated 22.7.2011, made by the Motor Accident Claims Tribunal, Shimla, H.P. in MAC Petition No. 50-S/2 of 2008, titled Smt. Pushpa Devi and another versus Sh. Varinder Narwal and others, for short "the Tribunal", whereby compensation to the tune of Rs. 5,76,000/-alongwith interest @ 8% and costs of Rs.3,000/-came to be awarded in favour of the claimants and insurer was saddled with the liability, hereinafter referred to as "the impugned award", for short.
(2.) Both these appeals are outcome of the common impugned award, thus, I deem it proper to determine both these appeals by this common judgment.
(3.) The insurer, by the medium of FAO No.335 of 2011 has questioned the impugned award, so far it relates to saddling it with the liability.