- (1.) By way of this order, I shall dispose of FAO Nos. 4529 and 5077 of 2011 as these have emerged out of common award dated 11.04.2011 passed by the Motor Accident Claims Tribunal, Hoshiarpur (for brevity, 'the Tribunal').
(2.) Tilak Raj (appellant in FAO No. 5077 of 2011) filed an application under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') for grant of compensation in regard to sustaining of injuries in a motor vehicular accident due to rash and negligent driving of TATA 207- D1 PB-07-N-1957 driven by Ashwani Kumar - respondent No. 1.
(3.) The learned Tribunal assessed compensation to the extent of Rs.11,57,900/- but limited the same to Rs.10,00,000/- as claimed by the applicant/claimant and the amount was held to be payable by the respondents jointly and severally.;