- (1.) This judgment shall dispose of both the appeals referred above which have arisen out of the same award dated 21.10.2013 passed by learned Motor Accidents Claims Tribunal, Patiala (hereinafter called the 'Tribunal'), vide which Chamkaur Singh, the appellant-claimant of FAO No.2210 of 2016 has been awarded compensation to the tune of Rs.2,65,000/- along with interest at the rate of 7.5% per annum on account of death of his father Jit Singh alias Ranjit Singh son of Harchand Singh in the motor vehicular accident which took place on 22.11.2009.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original claim petition.
(3.) Fao No.3407 of 2014 has been filed by the driver and owner of car bearing registration No.PB-11AM-9755 to assail the award.;