DARSHAN SINGH,J. - (1.) This judgment shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 13.03.2012 passed by learned Motor Accident Claims Tribunal, Palwal (hereinafter called as 'the Tribunal') vide which claimants/appellants of FAO No.3720 of 2012 have been awarded compensation to the tune of Rs. 8,50,000/- on account of death of their son Ankit Sharma in the motor vehicular accident, which took place on 13.03.2010.
(2.) FAO No.3720 of 2012 has been preferred by the appellants/claimants for enhancement of the amount of the compensation.
(3.) FAO No.344 of 2013 has been preferred by Uttar Pradesh State Roadways Transport Corporation (respondent No.2 in the claim petition) the owner of the vehicle, to assail the award.;