Saral Srivastava, J. - (1.) Heard Sri Amit Kumar Sinha, learned counsel for the appellants and Sri S.N. Pandey, learned counsel for the U.P.S.R.T.C.
(2.) F.A.F.O. No. 1162 of 2005 has been filed by the U.P.S.R.T.C challenging the award dated 21.02.2005 and F.A.F.O. No. 2482 of 2005 has been filed by the claimant for the enhancement of compensation and, therefore, both the appeals are being heard together.
(3.) Since, the facts in both appeals are common, therefore, they have been decided together.;