- (1.) Cm-24311-Cii-2013 in FAO No. 5871 of 2013 No reply has been filed to the application. Keeping in view the averments made in the application, the same is allowed. The delay of 108 days in filing the present appeal is hereby condoned. No reply has been filed to the application. Keeping in view the averments made in the application, the same is allowed. The delay of 108 days in filing the present appeal is hereby condoned. Main Case The above noted two appeals are being disposed of by this single judgment, having arisen out of the common impugned award dated 06.03.2013, passed by the learned Motor Accident Claims Tribunal, Hisar (for short 'the Tribunal').
(2.) The learned counsel for the appellant contends that the compensation awarded is inadequate in view of the nature of injuries suffered by the appellant in both the appeals.
(3.) On the other hand, the learned counsel for the respondents, contends that just and reasonable compensation has been awarded to the appellant.;