JUDGEMENT
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(1.) CMA No. 2556/19 and CMA No. 2558/2019 have been filed by the Insurance Company against the award whereas the claimants have preferred cross appeals for enhancement of the award money by filing CMA No. 2553/19 and 2559/19.
(2.) Office is directed to club the appeals.
(3.) Notice qua the driver and owner i.e. Hanman Singh and Bhagwan Singh be issued, returnable after six weeks time.
Learned counsel for the claimants and insurance company are present, so notices qua them be not issued. ;
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