AJMER SINGH Vs. NAFE SINGH AND OTHERS

JUDGEMENT

(1.) CM 22418 - 22424 CII of 2016.

(2.) Allowed as prayed for. Annexure A-6 is taken on record.

(3.) This order will dispose of FAO Nos. 6558 and 6560 of 2016 as these have emerged out of the same award dated 28.07.2016 passed by the Motor Accidents Claims Tribunal, Panipat (in short, 'the Tribunal') whereby compensation has been awarded on account of death of Krishan son of Nafe and Pardeep son of Sultan Singh in a motor vehicular accident that took place on 28.02.201