GURJEET KUMAR Vs. SURINDER

JUDGEMENT

(1.) This order shall dispose of FAO Nos. 1405 of 2014 and 1406 of 2014. As both these appeal arise out of award dated 1.11.2013 passed by the Motor Accidents Claims Tribunal, Karnal (for short 'the Tribunal'). Since, the appeals arise out of common award and from the common accident, the same are being disposed of by common order.

(2.) Both these appeals have been filed for enhancement of compensation awarded by the Tribunal.

(3.) The brief facts necessary for adjudication of the present appeals are noted: