- (1.) This order shall dispose of FAO No. 1209 (Swaran Kaur and others Versus Baldev Singh and others), FAO No. 1396 of 1998 (Paramjit Kaur and others Versus Baldev Singh and others), FAO No. 1240 of 1998 (United Insurance Company Ltd., Chandigarh Versus Paramjit Kaur and others) and FAO No. 1241 of 1998 (United Insurance Company Ltd., Chandigarh versus Swaran Kaur and others).
(2.) All these appeals arise out of common award dated 12.01.1998 passed by the learned Motor Accident Claims Tribunal, Ambala (hereinafter referred to as 'Tribunal') vide which two claim petitions filed by the dependants of the deceased Labh Singh and Amarjit Singh had been decided.
(3.) The claimants i.e. the dependants of deceased Labh Singh and Amarjit Singh have filed appeals i.e. FAO Nos. 1209 and 1396 of 1998 praying for enhancement of amount of compensation awarded to them.;