PUNJAB STATE ELECTRICITY BOARD AND ANR AND NATIONAL INSURANCE CO LTD AND ANR Vs. AJIT PAL SINGH AND ORS

JUDGEMENT

(1.) This order will dispose of above mentioned three appeals, as the same arise out of a common award.

(2.) FAO No. 663 of 1988 has been filed by the Punjab State Electricity Board (for short, 'the Board') challenging the award of the Motor Accidents Claims Tribunal, Amritsar (for short, 'the Tribunal') granting compensation to the claimants, on quantum.

(3.) FAO No. 729 of 1988 has been filed by the claimants seeking further enhancement of compensation.