B.N.Sapru, J. - (1.) These first appeals from orders arise out of a claim petition filed under the Motor Vehicles Act before the Motor Accident Claims Tribunal.
(2.) In F.A.F.O. No. 484 of 1975, the appellants are the Oriental Fire & General Insurance Company Limited and Ashok Kumar Fathak, the owner of the vehicle, which was involved in the accident and the claimants are the respondents, while in F.A.F.O. No. 21 of 1976, the claimants are the appellants and the owner of the vehicle, Ashok Kumar Pathak, and the Oriental Fire & General Insurance Company Limited with whom the vehicle was insured, are the respondents.
(3.) The Claims Tribunal had decreed the claim petition in the sum of Rs. 25,600 and directed that the claimants would be entitled to pendente lite and future interest at the rate of six per cent per annum on the amount decreed in their favour.;