RAVINDER SINGH Vs. JARNAIL SINGH AND JANGIR SINGH

JUDGEMENT

(1.) THIS order of mine shall dispose of FAOs No. 408 and 773 of 1985 as the same have arisen out of common award and are directed against the award of Motor Accident Claims Tribunal, Bhatinda, who on a claim petition under Section 110-A of the Motor Vehicle Act awarded an amount of Rs. 20,000/- as compensation to the claimant on account of injuries suffered by him against the respondent i. e. owner of the truck.

(2.) AGGRIEVED against this order, Ravinder Singh claimant has filed FAO No. 408 of 1985 praying for enhancement of compensation amount whereas the respondent owner has preferred FAO No. 773 of 1985 for setting aside the award of the Motor Accident Claims Tribunal, Bhatinda (hereinafter referred as the Tribunal ).

(3.) I have considered the submissions of learned counsel for the parties and have also perused the paper book.