MUNISH KUMAR GOYAL Vs. SUKHDEV SINGH AND OTHERS

JUDGEMENT

(1.) This judgment of mine shall dispose of all the four appeals mentioned above, which have arisen out of the same award dated 02.11.1999 passed by learned Motor Accidents Claims Tribunal, Bathinda (hereinafter called the 'Tribunal'), vide which Munish Kumar Goyal, the appellant of FAO No.497 of 2000 has been awarded the compensation to the tune of 2,65,593/- and Bhushan Kumar appellant of FAO No.498 of 2000 has been awarded the compensation of 3,00,000/- on account of the injuries suffered by them in the motor vehicular accident which took place on 11.06.1995.

(2.) Fao Nos.497 and 498 of 2000 have been filed by the claimants-appellants for enhancement of compensation.

(3.) Fao Nos.3732 and 3733 of 1999 have been filed by the appellant-New India Assurance Company Ltd. disputing its liability to pay the awarded amount.