JUDGEMENT
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(1.) Heard Mr. U.P.S. Kushwaha and Mr. V.P. Singh, learned Counsel appearing on behalf of the Appellants and Mr. Vijai Pratap Singh and Mr. S.C. Verma, Mr. V.K. Yadav and Mr. Brijesh Kumar Shukla, appearing for the Respondents.
(2.) Delay in filing the appeal is condoned.
(3.) Present appeals have been filed challenging the award dated 15.7.2008, passed in Claim Petition No. 77 of 2004 by Additional District Judge/Motor Accidents Claims Tribunal/Court No. 1-Lucknow. The New India Assurance Co. Limited has filed the appeal challenging the award whereas the claimant Respondents have filed the appeal for enhancement of the compensation.;
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