SHANTI RAM Vs. NIRMALA AND OTHERS

JUDGEMENT

(1.) This judgment of mine shall dispose of both the appeals mentioned above, which have been arisen out of the same award dated 21.09.2002, passed by the learned Motor Accidents Claims Tribunal, Jind (hereinafter called the 'Tribunal'), vide which the claim petition filed by claimant Shanti Ram appellant in FAO No.5841 of 2002 under Section 163-A of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') has been allowed and he has been awarded the compensation to the tune of Rs.42,000/- for the injuries suffered by him in the motor vehicular accident, which took place on 03.06.1996.

(2.) Fao No.5841 of 2002 has been filed by claimant-injured Shanti Ram for enhancement of the amount of compensation. FAO No.329 of 2003 has been filed by the National Insurance Company Ltd., which was impleaded as respondent No.5 in the claim petition to assail the award.

(3.) I have heard learned counsel for the parties and gone through the paper-books carefully.