Kaushal Jayendra Thaker, J. - (1.) Heard Sri Pramod Kumar, learned counsel for the appellant. None is present on behalf of the respondent when the matter is called out.
(2.) By way of these appeals, the Oriental Insurance Company Limited has felt aggrieved by the awards passed by the Motor Accident Claims Tribunal, Sitapur and Motor Accident Claims Tribunal, Sultanpur in claim petitions whereby in Claim Petition No.73 of 1998, the Tribunal awarded a sum of Rs.4,80,000/- for the death of the sole bread winner of the claimants-respondents and in Claim Petition No.66 of 1998, the Tribunal awarded Rs.1,28,000/- as compensation.
(3.) The grounds of challenge are similar and, therefore, both these appeals are taken up together. The ground on which the challenge is based is that the vehicle No.UP-62/B-5115 was a commander vehicle which was insured for private purpose but the said vehicle was being used as transport vehicle by collecting fare from the person who would go from one place to another.;