- (1.) HEARD learned counsel for the parties and perused the record and with their consent, both the Appeals are being finally decided.
(2.) THESE two First Appeal From Orders have questioned the award dated 30.8.2011 passed by the Motor Accident Claim Tribunal, Etawah in Claim Petition No. 698 of 2008. The appeal no. 3700 of 2011 has been filed by the Insurance Company (here -in -after referred to as 'Company') challenging the award on various grounds including its liability and quantum.
(3.) THE appeal no. 4336 of 2011 has been filed by the claimant seeking enhancement on various grounds including for the disability caused and future prospects.;