Kaushal Jayendra Thaker, J. - (1.) Both these appeals arise out of the same accident and can be decided by a common order and, hence, are decided likewise.
(2.) Heard Sri S.K. Mehrotra, learned counsel for the appellant and Sri S.D. Ojha, learned counsel for the respondent.
(3.) The Insurance Company has felt aggrieved by the judgment and award passed in M.A.C.P. No.549 of 2001 in case of Mamta Devi and others Vs. Sunderam Sood and Anr. and F.A.F.O. No. 2283 of 2003 arises out of M.A.C.P. No. 548 of 2001 filed by Lokesh Devi and Another wherein the Tribunal awarded a sum of Rs. 5,72,770/-;