Saral Srivastava, J. - (1.) Heard learned counsel for the parties.
(2.) Since, these two appeals are arising out of same accident and issues involved are common, therefore, these two appeals are being decided together by common judgement.
(3.) The F.A.F.O. No. 310 of 2013 has been preferred by the insurance company challenging judgement and order dated 17.10.2012 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.11, Kanpur Nagar in M.A.C.P. No.954 of 2010. F.A.F.O. No. 4322 of 2012 has been preferred by the claimants for enhancement of compensation.;