SUMAN DEVI Vs. ASHOK KUMAR

JUDGEMENT

(1.) Both these appeals are directed against award dtd. 25/8/2009, passed by the Motor Accidents Claims Tribunal, Jammu (hereinafter referred to as the "Tribunal"), in claim petition titled 'Smt. Suman Devi and others vs. Sh. Ashok Kumar' in file No. 554/Claim and 'Raj Kumari and others vs. Ashok Kumar and others', in file No. 161/Claim directing the respondent No. 3-Insurance Company to pay a compensation of Rs.6,88,440.00 and 3,87,740/-. The appellants seek enhancement of the award in both these appeals.

(2.) Learned counsel for both the parties submits that since the appeals are only on quantum of compensation, the same may be heard finally, as record is not required for its consideration. With the consent of learned counsel for the parties, the matter is taken up for final consideration.

(3.) These appeals have arisen out of the same vehicular accident resulting in death of Madan Pal and Sagar Singh Manhas, as such, the claim petition filed by the appellants (hereinafter referred to as "claimants") were considered and decided by a common award. The claimants in both the petitions seek enhancement of the compensation in these appeals.