- (1.) These are the two first appeal from orders involving the same facts and circumstances arising out of the same accident, hence they have been heard together and are being decided by a common judgment. Heard Mr. Ved Prakash, learned counsel for appellant and perused the record.
(2.) These first appeal from orders arise out of the judgment and award dated 24.4.2013 passed in Motor Accident Claim Petition No. 97 of 2006, Ramesh Kumar Jaiswal and others v. Zubair Alam and others, as well as judgment and award dated 24.4.2013 passed in Motor Accident Claim Petition No. 109 of 2007. Ram Dev Jaiswal and another v. Zubair Alam and others, whereby the claims have allowed against the appellant-insurance company and a sum of Rs. 3,21,500 and Rs. 1,52,000, respectively have been awarded as compensation to the claimants.
(3.) Learned counsel for appellant submitted that the learned Tribunal has wrongly come to conclusion that the vehicle involved in the accident i.e. Truck No. U.G.M.-666 was plying with valid permit and fitness certificate.;