UNITED INDIA INSURANCE CO. Vs. PEPI DEVI

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the above appeals are finally heard and decided.

(2.) Both the above appeals arise out of the common judgment passed by the Tribunal in two claim petitions preferred by the respondents-claimants, therefore, the same are being decided by this common judgment.

(3.) The instant appeals have been preferred against the judgment and award dated 27.07.2001 passed by Motor Accident Claims Tribunal, Jalore in Motor Accident Claim Case Nos.28/1997& 29/1997 whereby the learned Tribunal allowed the claim petitions filed by the respondents-claimants and awarded a sum of Rs. 1,57,000/- and Rs.2,77,000/- respectively in favour of the respondents - claimants.