- (1.) This judgment of mine shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 07.03.2014 passed by learned Motor Accidents Claims Tribunal, SAS Nagar Mohali (hereinafter called the 'Tribunal'), vide which the appellantsclaimants of FAO No.5943 of 2014 have been awarded compensation to the tune of Rs.7,52,000/- along with interest @ of 9% per annum from the date of filing the petition till realisation on account of death of their son Sarabjit Singh in the motor vehicular accident which took place on 30.06.2012.
(2.) Fao No.5772 of 2014 has been filed by the Oriental Insurance Company Ltd. the insurer of Indigo car bearing registration No.PB-65R-2418 to assail the award. FAO No.5943 of 2014 has been filed by the claimants for enhancement of compensation.
(3.) It is pertinent to mention that the claimants have impleaded the driver, owner and insurer of both the vehicles i.e. Indigo car bearing registration No.PB-65R-2418 and Ritz car bearing registration No.HR- 26BB-3863 involved in the accident. However, the learned Tribunal has dismissed the claim petition qua the driver, owner and insurer of Ritz car bearing registration No.HR-26BB-3863 and the claim petition was allowed only against the driver, owner and insurer of Indigo car bearing registration No.PB-65R-2418 (respondents No.1 o 3 in the claim petition).;