SUNITA AND OTHERS Vs. RAJESH KUMAR AND OTHERS

JUDGEMENT

(1.) With the consent of both the sides and for convenience, this order shall dispose off the aforementioned two appeals, filed under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act'), as the same have arisen out of the common impugned Award dated 04.06.2012, passed by learned Motor Accidents Claims Tribunal, Jind (for short 'the Tribunal').

(2.) Fao No.5001 of 2012 has been filed by the claimants/appellants for enhancement of compensation on account of death of Joginder (for short 'deceased') in a motor-vehicular accident.

(3.) Fao No.5578 of 2012 has been filed by the Insurance Company (for short 'Insurer') for setting aside the impugned Award, vide which, compensation for an amount of Rs. 4,70,800/- along with interest @ 9% per annum has been granted from the date of filing the claim petition till its realization.