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 Accidents Claims Tribunal, Latehar in M.V. Claim Case No. 1 of 2003, whereas M.A. No. 78 of 2004 has been filed by the appellant, National Insurance Co. Ltd. challenging the quantum of compensation awarded by the Tribunal in the said case.

(3.) The facts of the case lie in a narrow compass.