LAWS(HPH)-2016-10-180

AMRIT PAL SINGH Vs. GEETA DEVI AND OTHERS

Decided On October 28, 2016
AMRIT PAL SINGH Appellant
V/S
Geeta Devi and others Respondents

JUDGEMENT

(1.) Both these appeals are outcome of one accident, hence are taken up together for disposal by this common judgment.

(2.) Fao No. 121 of 2012 is directed against the judgment and award dated 7.1.2012, in claim Petition No. 19 of 2007 titled Shri Amrit Pal Singh versus Bhag Chand and others and FAO No. 122 of 2012, is directed against the award dated 7.1.2012 in claim petition No. 18 of 2007 titled Shri Swatanter Singh versus Bhag Chand and others, for short "the impugned awards", passed by the Motor Accident Claims Tribunal (II), Mandi, H.P. hereinafter referred to as "the Tribunal", for short.

(3.) In both these appeals claimants have sought enhancement of compensation on the grounds taken in the memo of appeals.