- (1.) This order shall dispose of FAO Nos.5 of 2008 (Sh.Amandeep Singh v. The Oriental Insurance Company Limited and others) and 915 of 2008 (Smt.Manjit Kaur and another v. Shri Kulwinder Singh and others) as both these appeals arise from the same award dated 4.10.2007 passed by the Motor Accident Claims Tribunal, Chandigarh.
(2.) FAO No.5 of 2008 has been preferred by the owner of the offending vehicle and challenge to the award dated 4.10.2007 passed by the Motor Accident Claims Tribunal is limited to the extent whereby the Insurance Company has been absolved of its liability to pay the amount of compensation awarded to the claimants.
(3.) FAO No.915 of 2008 has been preferred by the claimants-appellants seeking enhancement of compensation. FAO No.5 of 2008;