UNION OF INDIA Vs. SURINDER SINGH TOMOR

JUDGEMENT

(1.) Three claim petitions were decided by a common award dtd. 21/4/2012 passed by the learned Motor Accident Claims Tribunal, Jammu (hereinafter referred to as the Tribunal ) in File No. 127/Claim titled Urmila Devi and others Vs. Union of India and others , File No. 128/Claim titled Manoj Devi and others Vs. Union of India and others , and File No. 129/Claim titled Surendra Singh Tomar and another Vs. Union of India and others .

(2.) Aggrieved of the said common award, both the respondents as well as the claimants in the claim petitions have assailed the same by filing separate appeals and cross-appeals.

(3.) MA No. 517/2012 along with CCROS No. 19/2013 arises out of File No. 129/Claim titled Surendra Singh Tomar and another Vs. Union of India and others ; MA No. 518/2012 along with CCROS No. 18/2013 arises out of File No. 127/Claim titled Urmila Devi and others Vs Union of India and others ; and MA No. 520/2013 along with CCROS No. 17/2013 arises out of File No. 128/Claim titled Manoj Devi and others Vs. Union of India and others .