M.Sinha, J. - (1.) The above two appeals were preferred by the claimants/appellants against the Judgment and Awards of the Claims Tribunal, Jalpaiguri, in M.A.C. Case No. 411 of 1989 and M.A.C. Case No. 413 of 1989, both dated 4th August, 1998.
(2.) In both the above appeals the claimants/appellants primarily have challenged the quantum of compensation awarded by the claims Tribunal in favour of the claimants/appellants under section 166 of the Motor Vehicles Act, 1988, needless to mention also by questioning the correctness of the reasons of the said Tribunal in support of the said Awards.
(3.) Since the above two claims before the learned Claims Tribunal arose out of the same accident and since the correctness of the said awards are under challenge on the identical grounds in both the appeals, this Judgment is intended to and will govern both the above appeals and be disposed of accordingly.;