NARINDER KAUR Vs. JAGMEET SINGH

JUDGEMENT

(1.) These are four appeals, filed to assail two Awards of even date i.e. 19/3/2013, arising from the same accident, which took place on 4/1/2012, which resulted into death of two persons, namely Sewak Singh and Karnail Singh.

(2.) M.A.C. No.9 of 1/5/2012 was filed by Narinder Kaur and others, vis-a-vis death of Sewak Singh, in the accident in question, whereas, M.A.C. No.14 of 3/5/2012 was filed by Jaswinder Kaur and others, vis-avis, death of Karnail Singh, in the same accident. On appraisal of the evidence on record, the compensation was granted in both the aforesaid claim petitions.

(3.) Feeling aggrieved by the Award so passed, the claimants of both the aforesaid claim petitions have filed the appeals for seeking enhancement of the compensation.