(1.) This judgment shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 03.09.2012 passed by learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter referred as 'the Tribunal') vide which Charan Singh the appellant of FAO No.369 of 2013 had been awarded compensation to the tune of Rs. 1,33,200/- on account of injuries suffered by him and in FAO No.1002 of 2013 claimants Mukesh Kumar etc. have been awarded compensation to the tune of Rs. 1,10,000/- on account of death of Smt. Maya Devi in the motor vehicular accident which took place on 22.05.2011.
(2.) Both these claim petitions have been preferred by the appellant-claimants for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and have carefully gone through the paper book and record of the court below.