PREM Vs. PARLAD

JUDGEMENT

(1.) This order shall dispose of (Prem and another v. Parlad and others), FAO No.9411 of 2014 (Prem and another v. Parlad and others), FAO No.85 of 2015 (Universal Sampo General Company Ltd. v. Prem and others) and FAO No.86 of 2015 (Universal Sampo General Company Ltd. v. Bateri and others). All the four appeals arise out of the common award dtd. 22/3/2014 passed by the learned Motor Accident Claims Tribunal, Karnal (for short, the 'Tribunal').

(2.) FAO Nos.9410 and 9411 of 2014 have been filed by the claimants seeking enhancement of the compensation awarded to them by the learned Tribunal vide consolidated award dtd. 22/3/2014 on account of death of Banti @ Mohit and Satish, respectively, in a motor vehicle accident.

(3.) FAO Nos.85 and 86 of 2015 have been filed by the Universal Sampo General Company Ltd. (hereinafter referred to as the 'Insurance company') challenging its liability to pay the compensation awarded to the claimants by the learned Tribunal.