- (1.) The First Appeal From Order No.2509 of 2006 (The New India Assurance Company Ltd. Versus Dri Sudhir Kumar Gupta & Others) has been directed against the judgment and award dated 29.05.2006 passed by Motor Accident Claims Tribunal / Additional District & Sessions Judge / Special Judge (Anti Corruption), Varanasi in Motor Accident Claim Petition No.233 of 2002 (Dr. Sudhir Kumar Gupta Vs. Saleem Ahmad & others) whereby an award of Rs.8,55,000/- along with the simple interest at the rate of 8% per annum has been passed against the appellant-insurance company.
(2.) The First Appeal From Order No.2510 of 2006 (The New India Assurance Company Ltd. Versus Dri Sudhir Kumar Gupta & Others) has been directed against the judgment and award dated 29.05.2006 passed by Motor Accident Claims Tribunal / Additional District & Sessions Judge / Special Judge (Anti Corruption), Varanasi in Motor Accident Claim Petition No.236 of 2002 (Dr. Sudhir Kumar Gupta & others Vs. Saleem Ahmad & others) whereby claim petition has been allowed awarding Rs.7,10,000/- along with the simple interest at the rate of 8% per annum against the appellant-insurance company.
(3.) Since both the aforesaid First Appeal From Orders relate to the same Accident, therefore both the Appeals have been heard together and are being decided together by this common judgment with the consent of learned counsel for both the parties.;