NARESH KUMAR Vs. KRISHAN KUMAR

JUDGEMENT

(1.) THIS judgment shall dispose of the aforementioned three appeals, as the same have been filed against the same award dated 17.2.2012, passed by the learned Motor Accident Claims Tribunal, (FTC), Hisar, (in short 'the Tribunal').

(2.) IN FAO -2183 -2012, learned counsel for the driver and owner submits that the learned Tribunal erred in fastening the liability upon the owner and driver, however, it amply proved on record that on the date of accident, the driver of the offending vehicle was having a valid and effective driving licence. Driving licence Ex. R2 was renewed upto 14.3.2011, whereas the accident took place on 11.7.2010.

(3.) IN FAO -3480 -2012, learned counsel for the claimant submits that the appellant suffered disability to the extent of 100% on account of amputation of both lower limbs. The learned Tribunal awarded a sum of Rs. 13,71,000/ -, out of which Rs. 8,21,000/ - is qua the medical treatment, whereas a lump sum amount of Rs. 5,50,000/ - is awarded towards other conventional heads, which is on the lower side. He prays for the enhancement of the compensation.