- (1.) Two appeals, as noticed above, are being disposed of by this single judgment, having arisen out of the impugned Award dated 01.05.2012, passed by the learned Motor Accident Claims Tribunal, Hisar.
(2.) The learned counsel for the appellant-Insurance Company contends that the liability has been wrongly fastened upon the appellant-insurance company in view of the fact that the respondent-driver was not holding valid licence to drive the offending vehicle.
(3.) The learned counsel for the claimant-appellant contends that the compensation awarded by the learned Tribunal is on the lower side and deserves to the enhanced.;