JASMEET KAUR Vs. SANJAY KUMAR AND ANOTHER

JUDGEMENT

(1.) The above captioned appeals have been taken up together as the same arise out of common award dated 24.09.2013 passed by Motor Accident Claims Tribunal, Ambala (later referred to as 'the Tribunal').

(2.) Appellant-Jasmeet Kaur (minor) has sought enhancement of compensation for the injuries and disability suffered by her in a motor vehicle accident with Wagon R car bearing registration no. PB-65-J-6191 (later referred to as 'the offending vehicle'). She has suffered 70% disability due to amputation of left leg below knee and the Tribunal has awarded her total compensation of Rs.3,61,880/-, which was computed as follows:-

(3.) Appellants, Sukhdev Singh Jasmeet Kaur (minor) have claimed enhancement of compensation awarded by the Tribunal for death of Kulbir Kaur (later referred to as 'the deceased'), wife of appellant no. 1 and mother of appellant no. 2, in the same accident. The Tribunal awarded compensation of Rs.9,23,346/-, which was computed as follows:-