KAUSHAL JAYENDRA THAKER,J. - (1.) Heard Sri Kuldip Shanker Amist, learned counsel for National Insurance Co. Ltd., Sri Ram Singh, assisted by Sri Amit Kumar Sinha, learned counsel for the claimant-parents, Sri Manoj Nigam, learned counsel for claimant-widow and Sri Mata Pher, learned counsel for the owner of the truck.
(2.) By way of these appeals, claimants as well as the Insurance Company who has been saddled with liability have felt aggrieved by the award and decree dated 3.3.2017 passed by Motor Accident Claims Tribunal/ Additional District Judge, Court No.5, Jhansi (hereinafter referred to as ''Tribunal') awarding sum of Rs.69,70,500/- as compensation with interest at the rate of 7%.
(3.) Parties are referred to as claimants as they were arrayed in Tribunal and Insurance Company, owner and driver namely opponents as arrayed in Tribunal.;