SANDEEP MEHTA,J. - (1.) Heard learned Counsel for the parties, perused the impugned judgment cum award as well as the record.
(2.) These appeals are directed against the common judgment cum award dated 18.4.1996 passed by the Motor Accident Claims Tribunal, Sojat in separate claim applications.
(3.) Claim Application No. 251/1992 was filed under Section 166 of the Motor Vehicles Act by the injured-claimant Sampat Raj. Claim Application No. 199/1992 was filed under Section 166 of the Motor Vehicles Act by Tulsi Bai and her minor children being the legal heirs of the deceased Bhaga Ram. The claim applications were allowed partly and the owners and driver of the offending vehicle were held responsible to satisfy the award. The claimants have approached this Court by way of C.M.A. Nos. 322/1997 and 645/1996 seeking enhancement in the compensation awarded to them.;