Darshan Singh, J. - (1.) This judgment shall dispose of both the appeals captioned above, which have arisen out of the same award dated 22.12.2010, passed For Subsequent orders see FAO-5351-2011 by learned Motor Accidents Claims Tribunal, Panchkula (hereinafter called the Tribunal ), vide which the appellants-claimants of FAO No.5351 of 2011 have been awarded compensation to the tune of Rs. 13,27,000/- on account of death of Sita Ram in the motor vehicular accident, which took place on 29.03.2009.
(2.) FAO No.3250 of 2011 has been filed by the National Insurance Company Limited (respondent No.3 in the claim petition) to assail the award, whereas FAO No.5351 of 2011 has been filed by the claimants for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and have gone through the record carefully.;