RADHA GOVIND SINGH NAGESH Vs. MD ANJAR

JUDGEMENT

(1.) Since these two appeals arose out of common judgment and award, the same are being heard and disposed of by this common order.

(2.) M.A. No. 22 of 2004, has been filed by the claimants for enhancement of compensation awarded by the Motor Vehicles Accident Claims Tribunal, Latehar in M.V. Claim Case No. 01 of 2003, whereas M.A. No. 78 of 2004 has been filed by the appellant, National Insurance Company Limited challenging the quantum of compensation awarded by the tribunal in the said case.

(3.) The fact of the case lies in a narrow compass.