(1.) This judgment of mine shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 03.08.2010, passed by learned Motor Accidents Claims Tribunal, Kurukshetra (hereinafter called the 'Tribunal'), whereby Ravinder Kaur, the appellant of FAO No.477 of 2011, has been awarded the compensation to the tune of Rs.65,000/- and Tajinder Singh, appellant of FAO No.1357 of 2011, has been awarded the compensation to the tune of Rs.1,05,000/-, on account of the injuries suffered by them in the motor vehicular accident, which took place on 21.07.2008.
(2.) Both the appeals have been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) Previously, notice was issued to all the respondents but as the liability to pay the amount of compensation was joint and several and the respondent No.3 had already appeared to contest the appeals, so it was felt that there was no need to issue notice to respondents No.1 & 2.