Goverdhan Bardhar,J. - (1.) Since both the civil misc. appeals have been filed against a common judgment and award dated 03.08.2018 passed by the learned Judge, Motor Accident Claims Tribunal, Chittorgarh, therefore they are decided by this common order.
(2.) Civil misc. appeal No. 2413/2018 has been filed by the appellants, who are owner and driver of the offending vehicle, against the judgment and award dated 03.08.2018, passed by the learned Judge, Motor Accident Claims Tribunal, Chittorgarh whereby the learned Tribunal has exonerated the respondent- Insurance Company from its liability and held the appellants liable to pay the compensation to the claimants.
(3.) Whereas civil misc. appeal No. 3555/2018 has been filed by the appellants-claimants for enhancement of compensation amount awarded by the learned Tribunal.;