DARSHAN SINGH,J. - (1.) - This judgment shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 30.03.2015, passed by the learned Motor Accidents Claims Tribunal, Panipat (hereinafter called the 'Tribunal') vide which the appellants-claimants of FAO No.5351 of 2015 have been awarded compensation to the tune of L 10,33,936/- as compensation on account of death of Amarnath Mishra in the motor vehicular accident, which took place on 02.03.2013.
(2.) FAO No.5351 of 2015 has been preferred by the appellants claimants for enhancement of the amount of compensation. FAO No.5663 of 2015 has been preferred by the owner of vehicle canter bearing registration No.PB-11AT-8617 to assail the recovery rights given against them to the Insurance Company.
(3.) Lakhwinder Singh, the appellant of FAO No.5663 of 2015 has also filed CM No.4600-CII-2016 under Order 41, Rule 27 read with Section 151 of the Code of Civil Procedure, 1908 for permission to lead the additional evidence by placing on record the route permit in respect of vehicle bearing registration No. PB-11AT-8617.;