(1.) BOTH the above -mentioned FAOs are taken up together for disposal being arisen from same Award. During arguments, learned counsel for the appellants has placed on record certain documents and the same being pertaining to the record of the Tribunal are taken on record and treated as reconstructed.
(2.) FAO No.4466 of 2008 has been filed by appellantsclaimants Paramjit Kaur @ Shakkuntla and others against respondents Shinda Singh driver, Ved Pal owner and United India Insurance Company Limited, Insurer of the Canter No.RJ -12G -7236 (offending vehicle) challenging the impugned Award dated 22.07.2008 passed by learned Motor Accident Claims Tribunal, Bathinda (hereinafter referred to as 'Tribunal'), for enhancement of the compensation amount.
(3.) FAO No.4847 of 2008 has been filed by appellant -claimant Amit Kumar against same respondents as stated above (in FAO No.4466 of 2008) challenging the same Award for enhancement of the compensation amount.