ORIENTAL INSURANCE CO LTD Vs. RAJESHWARI & OTHERS

JUDGEMENT

(1.) Both the appeals shall stand disposed by this common order as they arise out of the same award.

(2.) For convenience of the Court, facts of S. B. Civil Misc. Appeal No.4313/2011 are taken into consideration.

(3.) This is an appeal under Section 173 of the Motor Vehicles Act against the judgment and award dated 02.07.2011 passed by the Judge Motor Accident Claims Tribunal (I), Jodhpur in Claim Case Nos.418/2008 and 419/2008.