- (1.) Connect with F.A.F.O. No. 825 of 2013, which also arises out of the same accident. Heard Sri Amit Kumar Sinha, learned counsel for the appellants in both the appeals and perused the impugned award as also the papers filed alongwith the memo of appeal.
(2.) The appellants in both the appeals have challenged inadequacy of the award dated 13.12.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 6, Kaushambi (in M.A.C.P. No. 58 of 2010) and award dated 13.12.2012 (in M.A.C.P. No. 59 of 2010), whereby compensation of Rs. 4,98,000 and Rs. 2,95,000 have been awarded to the appellants here-in-above.
(3.) Since we are concerned with the quantum of compensation, therefore, we are not considering other issues raised before the Tribunal in respective claim petitions.;