(1.) THE above mentioned four appeals arise out of the award dated 21.1.2011 passed by learned Motor Accidents Claims Tribunal, Ferozepur (for short, "the Tribunal"). A family consisting of Sanjeev Kumar, his wife Poonam Singla and his two children, Niharika and Aashit was wiped out in a roadside accident that took place on 18.6.2008 at 6.30 AM. The claimant in all the four cases is Sheela Devi, mother of Sanjeev Kumar, mother -in -law of Poonam Singla and grandmother of Niharika and Aashit.
(2.) CLAIM petition No. 65 of 2008 has been brought by Smt. Sheela Devi on the death of her grand daughter, Niharika. Claim petition No. 66 of 2008 has been brought by Smt. Sheela Devi on the death of Poonam Singla, her daughter -in -law. Claim petition No. 67 of 2008 has been brought by Smt. Sheela Devi on the death of her son, Sanjeev Kumar and claim petition No. 68 of 2008 has been brought by Smt. Sheela Devi on the death of her grand son, Aashit. FAO Nos. 4556, 4558, 4559 and 4560 of 2011 have been filed respectively by Sheela Devi in the aforesaid claim petitions.
(3.) POONAM Singla, about whose death FAO No. 4558 of 2011 has been brought, has been 29 years of age. She was running a commission agency in the name and style of M/s. Ramji Dass Naresh Kumar at Patran and was earning a sum of Rs. 1,50,163/ - per annum. She was rendering services at home also. The claimant has sought a sum of Rs. 30.00 lakhs on her death.