SABINA, J. - (1.) Vide this order above mentioned two appeals would be disposed of as they have arisen out of the common award dated 6.6.2017 passed by the Tribunal.
(2.) Claimants had filed the claim petition seeking compensation on account of death of Mohammad Arif @ Bafati in the motor-vehicle accident which had occurred on 13.10.2009. Tribunal vide the impugned award has granted compensation to the claimants to the tune of Rs. 7,70,840/-. Claim petition was allowed qua the widow and parents of the deceased and was dismissed qua the siblings of the deceased. Hence, the present appeals by the claimants seeking enhancement of amount of compensation and Insurance Company seeking reduction of quantum of compensation.
(3.) I have heard learned counsel for the parties and have gone through the record available on the file carefully.;