- (1.) This judgment of mine shall dispose of all the above mentioned five appeals, filed by Commander, 32, Border Road Task Force C/o 56 APO and another (respondent No.2 in the claim petitions) against the award dated 04.09.2015, passed by the learned Motor Accidents Claims Tribunal, Karnal (hereinafter called the 'Tribunal'), vide which the claim petitions filed by the respondents-claimants have been partly allowed.
(2.) All these appeals have been preferred by Commander, 32, Border Road Task Force C/o 56 APO and another, the owner of the vehicle, to assail the award passed in favour of the claimants.
(3.) Fao No.8677 of 2015 has arisen out of MACP case No.230 of 2013 titled Mafi Devi Vs. Bodh Raj and another, wherein respondentclaimant Mafi Devi has claimed compensation on account of the injuries suffered by her in the motor vehicular accident which took place on 23.03.2012.;