- (1.) This judgment of mine shall dispose of both the appeals mentioned above which have arisen out of the same award dated 1.12.2014 passed by the learned Motor Accident Claims Tribunal, SAS Nagar, Mohali.
(2.) For the sake of convenience, the status of the parties shall be referred as per the claim petition.
(3.) Fao No.2308 of 2015 has been preferred by respondent No.4 Oriental Insurance Company Limited. FAO No.2656 of 2015 has been preferred by claimants Sheela Devi and others.;