Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties on delay condonation application and on merit. Perused the record.
(2.) The Stamp Reporter has reported these appeals to be defective as they have been filed on 20.5.2013 i.e. beyond time by 4 days. Cause shown for condonation of delay is sufficient. Delay is accordingly, condoned. The applications for condonation of delay are allowed.
(3.) Since both the aforesaid First Appeals From Orders arise out of the common judgment and award dated 28.1.2013 passed by the Motor Accident Claims Tribunal/ Additional District Judge, Court No.1, Azamgarh in MACP No.344 of 2011 (Ritesh Rai and others v. Senior Divisional Manager, United India Insurance Company Ltd. and others) and in MACP No. 343 of 2011 (Smt. Vidya Rai and others v. Senior Divisional Manager, United India Insurance Company Ltd. and others) and the facts and law involved are the same, they are being heard together.;