M.C. Sharma, J. - (1.) Since both these appeals relate to one incident and arise out of the common judgment and award passed by the learned Tribunal, hence the arguments have been heard together and they are being decided by this common judgment. Brief facts of the case are that on 23.2.2005 at about 7.00 -7.30 PM Preetam and Amol were coming on Motor Cycle No. RJ02/8M 5637 from Kherli to village Daroda. In the way near Bajaj Company at Kathoomar Road, Kherli, the driver of Vehicle No. RJ 02/1R 8526 drove the tractor rashly and negligently and hit the motor cycle at its wrong side, as a result of which Preetam and Amol sustained grievous injuries.
(2.) Thereafter the claim petitions were filed; notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment and award dated 3.5.2008, awarding Rs. 1,32,800/ - as compensation in favour of claimant Amol and Rs. 59,000/ - in favour of claimant Preetam.
(3.) Being aggrieved by the aforesaid judgment and award, the instant appeals have been filed by the Insurance Co.;