RELIANCE GENERAL INSURANCE COMPANY LTD. Vs. SAPNA DEVI

JUDGEMENT

(1.) The above titled appeals are being disposed of, by a common judgment, as both these appeals have arisen out of the award dtd. 19/10/2016, passed by learned Motor Accidents Claims TribunalIII, Mandi, District Mandi, H.P. (hereinafter referred to as 'the MACT'), in Claim Petition No.33/2012, titled as Sapna Devi and Another versus Vikas Guleria and Others.

(2.) For the sake of convenience, the parties to the present lis are, hereinafter, referred to, in the same manner, in which, they were referred to, by the learned MACT.

(3.) Brief facts, leading to the filing of present appeals, before this Court, may be summed up, as under: