- (1.) Heard learned counsels for parties.
(2.) Insurance company felt aggrieved by judgment and award passed by Motor Accident Claims Tribunal, Court no. 15, Meerut, in Motor Accident Claim No. 1156 of 2014.
(3.) Both these appeals arise out of same accident and same judgment and order passed by Tribunal. Both Insurance company and claimants are before us. Insurance company has felt aggrieved by judgment and decree dated 20.7.2016 in M.A.C. No. 1156 of 2014.;