- (1.) This judgment of mine shall dispose of both the appeals referred above, which have arisen out of the same award dated 23.07.2012, passed by the learned Motor Accidents Claims Tribunal, Bathinda (hereinafter called the 'Tribunal').
(2.) For the sake of convenience, the status of the parties shall be referred as per the claim petition.
(3.) Vide the impugned award, the claimants have been awarded the compensation to the tune of Rs.13,21,000/- along with interest @ of 6% per annum from the date of filing the petition till realisation on account of death of Lachhman Singh in the motor vehicular accident, which took place on 26.02.2011.;