SUMAN AND OTHERS Vs. SOMVEER AND OTHERS

JUDGEMENT

(1.) This judgment of mine shall dispose of both the appeals mentioned above, as both these appeals have arisen out of the same award dated 08.05.2014, passed by learned Motor Accidents Claims Tribunal, Panipat (hereinafter called the 'Tribunal'), vide which the appellants claimants in FAO No.9080 of 2014 have been awarded compensation to the tune of Rs.6,98,000.00 along with interest on account of death of Pawan in the motor vehicular accident, which took place on 17.03.2011.

(2.) FAO No. 9080 of 2014 has been filed by claimants for enhancement of the amount of the compensation. FAO No.9772 of 2014 has been filed by Royal Sundaram Alliance Insurance Company Ltd. (respondent No.3 before learned Tribunal) to assail the award and its liability to pay the compensation.

(3.) The facts of the case are being taken from FAO No.9080 of 2014 filed by appellants-claimants Suman and others. The status of the p ies shall also be referred as per this FAO.