- (1.) CM-1687-Cii-2005 in FAO No.367 of 2005 This application has been moved for making good the deficiency of Court fee. The application is allowed and the deficiency of Court fee is made good. For Subsequent orders see FAO-368-2005 CM-1688-CII-2005 in FAO No.367 of 2005 CM-1689-CII-2005 in FAO No.368 of 2005 These applications have been moved for condoning the delay of 36 days and 37 days in re-filing the appeals. Heard on the applications. In view of the reasons mentioned in the applications, the same are allowed and the delay of 36 days and 37 days in refiling the appeals is condoned. Main Case This judgment shall dispose of both the appeals mentioned above as both the appeals have arisen out of the same accident dated 21.01.2002 and award dated 02.08.2004 passed by the learned Motor Accidents Claims Tribunal, Rupnagar (hereinafter referred to as "the Tribunal").
(2.) Fao No.367 of 2005 has been preferred by appellantclaimant, Paramjit Kaur, who has been awarded compensation to the tune of Rs.20,000/- and FAO No.368 of 2005 has been filed by appellant-claimant, Daljit Kaur, who has been awarded compensation to the tune of Rs.70,000/- on account of injuries suffered by them in a motor vehicular accident which took place on 21.01.2002.
(3.) Both these claim petitions have been preferred by the appellants-claimants for enhancement of the amount of compensation.;