VARSHA AND OTHERS Vs. RAHISUDDIN AND OTHERS

JUDGEMENT

(1.) Fao no. 1672 of 2012 and FAO No. 6007 of 2012 are taken up for hearing together as both the appeals, though decided vide separate awards dated 03.02.2012 and 04.09.2012, emanate from the death of Kamal Kumar and Sanjay Kumar in the motor vehicle accident which took place on 08.08.2011.

(2.) Legal representatives of deceased-Kamal Kumar i.e. Varsha and others filed MACT No. 108 of 2011, seeking compensation on account of death of Kamal Kumar, which was decided by the learned Motor Accident Claims Tribunal, Jhajjar, vide impugned award dated 03.02.2012, which is the subject matter of FAO No. 1672 of 2012.

(3.) Legal representatives of deceased-Sanjay Kumar i.e. Niten and others filed MACT No. 146 of 2011, seeking compensation on account of death of Sanjay Kumar, which was decided by the learned Motor Accident Claims Tribunal, Jhajjar, vide impugned award dated 04.09.2012, which is the subject matter of FAO No. 6007 of 2012.