- (1.) This judgment shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 28.02.2005, passed by learned Motor Accidents Claims Tribunal, Chandigarh.
(2.) As per the case of the appellants-claimants on 08.04.2003 at about 10:30 a.m., appellant-claimant Chuni Ram alias Chunni Lal appellant of FAO No.2265 of 2005 was driving scooter No.CHJ-200 while proceeding towards Zirakpur from Tribune Chowk, Chandigarh. Appellant-claimant Shano Devi of FAO No.2264 of 2005 was pillionrider on the said scooter. When they reached near Hallomajra Chowk, a car bearing registration No.CH-03C-3079 hit their scooter from behind. The said car was being driven rashly and negligently by respondent No.1 Tara Bahadur. As a result of which both the appellants suffered injuries.
(3.) Appellant-Claimant Shano Devi claimed the compensation to the tune of Rs.5,00,000/- along with interest and claimant Chuni Ram alias Chunni Lal claimed the compensation to the tune of Rs.10,00,000/-.;