RAJNISH KUMAR,J. - (1.) The present appeals have emanated from the judgment and award dated 29.05.2015, passed in Motor Accident Claim Petition No.303 of 2013:Smt.Urmila and another versus Regional Manager, U.P.S.R.T.C. and others, therefore, they are clubbed together and decided by a common judgment and order.
(2.) The First Appeal From Order No.844 of 2015 has been filed by the respondent (U.P. State Road Transport Corporation- here-in-after referred as respondents UPSRTC)) challenging the judgment and award dated 29.05.2015, passed in Motor Accident Claim Petition No.303 of 2013:Smt.Urmila and another Versus Regional Manager, U.P.S.R.T.C. and others.
(3.) The First Appeal From Order Defective No.404 of 2016 has been filed by the claimants (Smt.Urmila and another-here-in-after referred as claimants) for enhancement and modification of the judgment and award dated 29.05.2015, passed in Motor Accident Claim Petition No.303 of 2013;Smt.Urmila and another Versus Regional Manager, U.P.S.R.T.C. and others.;