Saumitra Dayal Singh, J. - (1.) These two appeals arise from an accident that occurred on 30.12.1994 involving death of two minor children, who were riding a bicycle, when a mini truck insured by the present appellant, bearing registration no. UP 84-9010 (hereinafter referred to as 'the offending vehicle'), dashed the bicycle causing grievous injuries to the minor children resulting in their death.
(2.) First Appeal From Order No. 617 of 1996 has been filed by the insurer against the award of Motor Accident Claims Tribunal, Mainpuri dated 21.05.1996 in Motor Accident Claim Petition No. 45 of 1995, whereby an award of Rs. 75,000/- has been made on account of death of Dharmendra Kumar.
(3.) First Appeal From Order No. 618 of 1996 has been filed by the insurer against the award of Motor Accident Claims Tribunal, Mainpuri dated 21.05.1996 in Motor Accident Claim Petition No. 46 of 1995, whereby an award of Rs. 75,000/- has been made on account of death of Arvind Kumar.;