PREMI & ANOTHER Vs. SUNIL KUMAR & OTHERS

JUDGEMENT

(1.) This judgment shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 30.09.2014 passed by learned Motor Accidents Claims Tribunal, Karnal (hereinafter called as 'the Tribunal') vide which the claimants-appellants of FAO No.389 of 2015 have been awarded compensation to the tune of Rs. 8,12,000/- on account of the death of Parmod Kumar in the motor vehicular accident which took place on 28.01.2012.

(2.) Fao No.389 of 2015 has been preferred by the claimants for enhancement of the amount of compensation. FAO No.536 of 2015 has been preferred by the National Insurance Company (respondent No.3 in the claim petition) to assail the award.

(3.) I have heard learned counsel for the parties and perused the case file with their assistance.