Rajiv Sharma and Saeed-Uz-Zaman Siddiqi, JJ. - (1.) Neither learned Counsel for the owner of the vehicle (appellant of F.A.F.O. No. 873 of 2006) is present nor there is any request for passing over or adjournment of the case.
(2.) Since the common question of facts and law is involved in both the above mentioned appeals, as such, with the consent of Sri A.P. Singh, learned Counsel for the claimants and Sri U.P.S. Kushwaha, learned Counsel for the New India Insurance Company, we proceed to hear and decide the above appeals by a common order.
(3.) Heard Sri A.P. Singh, learned Counsel for the claimants and Sri U.P.S. Kushwaha, learned Counsel for the New India Insurance Company Ltd.;