- (1.) This judgment of mine shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 29.04.2013 passed by the learned Motor Accidents Claims Tribunal, Chandigarh (hereinafter called the 'Tribunal') vide which the claimantappellant of FAO No.5480 of 2013 has been awarded the compensation to the tune of Rs.2,02,508/- along with interest @ 7.5% per annum from the date of filing the claim petition till realization, on account of the injuries suffered by him in the motor vehicular accident, which took place on 18.08.2010.
(2.) The claimant-appellant of FAO No.5480 of 2013 has filed the appeal for enhancement of the amount of compensation.
(3.) Fao No.3613 of 2013 has been filed by the driver and owner of Canter No.PB-12B-9874 to challenge the recovery rights of the awarded amount given to the Insurance Company from the insuredowner.;