- (1.) Both these appeals have arisen against the same award dated 24.03.2007 and, therefore, as agreed by learned counsel for the parties, the same have been heard together and are being decided by this common judgment.
(2.) Heard Sri S.K. Mishra, learned counsel for the appellant and Sri Nigmendra Shukla, Advocate for respondents.
(3.) Both these appeals have been preferred against the judgment and award dated 24.03.2007 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 4, Meerut in M.A.C. Cases No. 822 of 2004 and 823 of 2004, whereby the claim petitions were allowed for an award of Rs. 6,49,500/- respectively, along with interest.;