- (1.) THE aforesaid two appeals have been filed against the judgment / award dated 3.8.2000 passed by the Motor Accident Claims Tribunal / Additional District Judge VIII, Allahabad (in short 'the Tribunal') in M.A.C.P. No. 164 of 2000. Since these two appeals involve common questions of fact and law, therefore, the same are being decided by this common judgment.
(2.) THE First Appeal From Order No. 1529 of 2000 is being treated as leading case.
(3.) THE First Appeal From Order No. 1529 of 2000 has been filed by the New India Assurance Co. Ltd. with the prayer to set -aside the aforesaid award on the ground that the Tribunal has illegally awarded the amount in the impugned award. The First Appeal From Order No.1514 of 2000 has been preferred by the appellant in the said appeal for enhancement of the awarded amount under the impugned award whereby the Tribunal has awarded compensation of Rs. 7,10,000/ - along -with 10% interest.;