- (1.) This judgment of mine shall dispose of both the appeals mentioned above which have arisen out of the same award dated 5.10.2007, passed by the learned Motor Accidents Claims Tribunal, Hisar (hereinafter called the 'Tribunal'), vide which appellant Manohar Lal (mentioned as "Manhar Lal" in the memo of parties) in FAO No.2227 of 2008 has been awarded the compensation to the tune of Rs.95,000/- and appellant Sat Pal in FAO No.3724 of 2008 has been awarded the compensation to the tune of Rs.1,76,270/-, as a result of petitions filed by them under Section 163-A of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') and on account of the injuries suffered by them in the motor vehicular accident, which took place on 20.10.2013.
(2.) The present appeals have been filed for enhancement of the compensation.
(3.) I have heard Mr. Divay Sarup, Advocate, learned counsel for the appellants, Mr. D.R. Bansal, Advocate for learned counsel for respondent No.2 and gone through the paper-book carefully.;