A.BANERJI, J. - (1.) These two appeals arise out of the Award dated 6th July, 1977 by the Motor Accident Claims Tribunal, Etawah awarding a sum of Rs. 30,000/- with pendente lite and future interest at the rate of 6% per annum to Gulab Chandra Gupta, the victim of the motor accident. The Tribunal further directed that the aforesaid amount of Rs. 30,000/- will be payable by the Insurer defendant No. 2.
(2.) The Insurer, United India Fire and General Insurance Co. Ltd. Kanpur has filed F. A. F. O. No. 461 of 1977 against the above award by the Claims Tribunal Jai Prakash Narain Gupta, the owner of the motor vehicle, which was involved in the accident, has been joined as appellant No. 2 in the above appeal. There is a cross-objection in the above appeal by Gulab Chandra Gupta, claiming a further sum of Rs. 20,000/-.
(3.) F. A. F. O. No. 466 of 1977 has been filed by Jai Prakash Narain Gupta, the owner of the vehicle, which was involved in the accident. He has come up against the award of the Claims Tribunal.;