- (1.) This judgment of mine shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 25.04.2014 passed by learned Motor Accidents Claims Tribunal, Sonepat (hereinafter called the 'Tribunal'), vide which appellants of FAO No.9647 of 2014 have been awarded compensation to the tune of Rs.13,93,750/- along with interest @ of 7.5% per annum from the date of filing the petition till realisation thereof, on account of death of Devender Singh in the motor vehicular accident which took place on 02.02.2012.
(2.) Fao No.8978 of 2014 has been filed by Reliance General Insurance Company Ltd. (respondent No.3 in the claim petition) to assail the award.
(3.) Fao No.9647 of 2014 has been filed by appellants Smt. Rajbala and others (claimants in the claim petition) for enhancement of the amount of compensation.;