PAVITRA @ SONI AND ANOTHER Vs. HANUMAN AND OTHERS

JUDGEMENT

(1.) Both the above captioned appeals have been taken up together as the same have been filed by dependants of Manoj Kumar (later referred to as 'the deceased'), who died in a motor vehicle accident on 14.11.2012 with truck bearing registration no. HR-66B-3897 (later referred to as 'the offending vehicle').

(2.) Claim petition was filed by wife and minor son of Manoj Kumar and mother of the deceased was impleaded as proforma respondent. FAO No. 7302 of 2015 has been filed by wife and minor son of the deceased while FAO No. 4968 of 2016 has been filed by mother and minor son of the deceased against same award.

(3.) As common question has been raised in both the appeals seeking enhancement of compensation as awarded by the Tribunal, as such, detailed facts of the case are being skipped for the sake of brevity.