- (1.) This judgment shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 30.10.2015 passed by the learned Motor Accidents Tribunal, Sonepat (hereinafter called the Tribunal).
(2.) The claim petition bearing MACT case No.11 of 2015 titled as Renu and others Vs. Nitin Maan and another has been filed for grant of compensation on account of death of Ram Mehar and MACT case No.12 of 2012 titled Roshan Lal and another Vs. Nitin Maan and another has been filed for grant of compensation on account of death of Dimple by her parents in the motor vehicular accident, which took place on 16.04.2014.
(3.) Both the appeals have been preferred by the Reliance General Insurance Company Ltd. (respondent No.2 in the claim petition) to assail the award.;