SURENDER PAL SINGH Vs. NACHHATRO DEVI

JUDGEMENT

(1.) This order will dispose of FAO No.10368 of 2014 and 2407 of 2016 as these have emerged out of the same proceedings pertaining to grant of compensation on account of death of Poonam in a motor vehicular accident that allegedly took place on 28/1/2013.

(2.) FAO No.10368 of 2014 has been filed by Nachhatro Devi, claimant seeking enhancement of compensation on account of death of

(3.) Poonam whereas the other appeal has been preferred by registered owner of the vehicle against order dtd. 25/2/2016 passed by the Motor Accidents Claims Tribunal, Ambala whereby application under Order 9 Rule 13 read with Sec. 151 CPC for setting aside ex parte award dtd. 6/8/2014 has been dismissed.