KANISHKA NARANG Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of the COVID-19 pandemic.

(2.) These are six appeals filed to challenge the Award dtd. 17/12/2012. Vide this Award, four claim petitions, which were consolidated, vide order dtd. 27/10/2009, were disposed of. Claim petitions No.116, 117 and 118 relate to deaths of Rajneesh Narang, Sonia Narang and Tanisha Narang respectively, whereas, claim petition No.119, relate to injuries sustained by Kanishka Narang, in a motor vehicular accident. FAOs No.2350, 2351 and 2352 of 2013 have been filed by the claimants seeking enhancement of compensation, vis-a-vis, deaths of aforesaid three persons and also FAO No.4529 of 2013 has been filed for seeking enhancement of compensation, vis-a-vis, injuries sustained by Kanishka Narang, in a motor vehicular accident.

(3.) However, FAOs No.4282 and 4283 of 2013 have been filed by the Insurance Company, thereby, asserting that compensation qua deaths of Rajneesh Narang and Sonia Narang, have been wrongly worked upon on higher side.