MANNO Vs. RAMESHWAR DASS

JUDGEMENT

(1.) CM No.8562-CII of 2013 For the reasons mentioned in the application, same is allowed and delay of 31 days in filing of the appeal i.e. FAO No.1571 of 2013 is condoned.

(2.) FAO Nos.1571 and 3497 of 2013 This judgment shall dispose of FAO No.1571 of 2013 and FAO No.3497 of 2013 together as common questions of law and facts are involved in both the appeals being arisen from one and same accident.

(3.) FAO No.1571 of 2013 has been filed by the claimant- appellants (Manno etc.) seeking enhancement of compensation awarded by Motor Accident Claims Tribunal, Karnal (hereinafter referred to as 'the Tribunal') vide award dated 14.09.2012 on account of death of Krishan in a motor vehicular accident which took place on 22.10.2005. Appellant No.1 is widow, appellant Nos. 2 and 3 are parents and appellant No.4 is son of deceased Krishan.