- (1.) Both the appeals mentioned in head-note above arise from the award dated 27.02.2010 passed by Motor Accident Claims Tribunal, Bathinda (later referred to as 'the Tribunal') whereby claim petition filed by Narinder Jeet Kaur and Surinder Pal Singh for the death of their daughter Preet Kamal in accident with truck No. RJ-13-1G-0464 (later referred to as 'the offending vehicle') was allowed. As the truck was not insured, driver, owner as well as financer of the truck were held jointly and severally liable to pay the amount of compensation.
(2.) In FAO No. 2216 of 2010, financer of the offending vehicle has challenged the award so far as it relates to fixing his liability jointly and severally with owner and driver of the offending vehicle. In FAO No. 3174 of 2011, claimants have sought enhancement of compensation as awarded by the Tribunal.
(3.) Both the appeals have been taken up together for decision by this common judgment as these arise from the same award passed by the Tribunal. Brief Facts:;