Jitendra Chauhan, J. - (1.) Four appeals, as noticed above, are being disposed of by this single judgment, having arisen out of the common impugned Award dated 08.09.2000, passed by the learned Motor Accident Claims Tribunal, Barnala (for short, 'the Tribunal').
(2.) It is contended on behalf of appellant-National Insurance Co. Ltd., that the learned Tribunal erred in fastening liability upon it as it was a head-on collision, between the tractor and the car. Therefore, it is a case of contributory negligence. Next, it is argued that the driver of the tractor was holding driving licence for driving scooter and car and not for tractor. Lastly, it is argued that the interest @ 13% p.a. awarded by the learned Tribunal is on the higher side.
(3.) The learned counsel for the appellant-claimant, Bhuinder Singh, while opposing the appeals filed by the Insurance company, has contended that the compensation awarded under various other heads is also on the lower side and deserves to be enhanced.;