Mukteshwar Prasad, J. - (1.) First Appeal From Order No. 517 of 1981 filed by Uttar Pradesh State Road Transport Corporation (hereinafter referred to as 'the Corporation') is directed against the judgment and order dated 25.4.1981 passed by Mr. D.K. Trivedi, the then Additional District Judge/ Claims Tribunal, Kanpur, whereby he had allowed the claim petition of respondent No. 1 and awarded Rs. 32,680 in all as compensation along with interest at the rate of 6 per cent per annum from the date of filing of the claim petition.
(2.) First Appeal From Order No. 568 of 1981 has been filed on behalf of Sanjay Awasthi claimant against the judgment and order dated 25.4.1981 passed by Mr. D.K. Trivedi, the then Additional District Judge/ Claims Tribunal, Kanpur whereby his application for compensation was partly allowed and the Corporation was directed to pay Rs. 32,680 as compensation along with interest.
(3.) Since both these appeals have arisen out of the same judgment and order dated 25.4.1981, as such, both the appeals were heard together and are being disposed of by a common judgment.;