- (1.) Both the appeals have arisen out of the award dated 01.12.2000 passed by the Motor Accident Claims Tribunal, Patiala (herein-after referred to as the Tribunal). The claimants in both the appeals were aggrieved with the award and are seeking enhancement of compensation.
(2.) An accident occurred on 13.12.1998 which led to the death of Kulbir Singh and Rajinder Singh, giving rise to three claim petitions. One claim petition was filed by Kartar Kaur, widow of Rajinder Singh. Two claim petitions were filed claiming compensation for death of Kulbir Singh by the mother of Kulbir Singh and widow of Kulbir. All the three claim petitions were tried together.
(3.) The facts may now be detailed. Kulbir Singh along with Rajinder Singh on the pillion was proceeding on a scooter from Patiala to Chuharpur Khurd, when a bus bearing registration no.PB-II-E/9603 came from the opposite side and dashed against the scooter, leading to the death of both the occupants of the scooter.;