ANITA AND OTHERS Vs. PARHLAD SHARMA AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of afore-mentioned appeals bearing No.961, 3294, 3295 and 5313 of 2012 filed against the common Award dated January 31st, 2011 passed by Motor Accident Claims Tribunal, Rohtak (for short "the Tribunal").

(2.) Fao No.961 of 2012 has been filed by widow and minor children, aged 5 years and 3 years, of Surender (deceased).

(3.) Fao No.5313 of 2012 has been filed by widow, minor son, aged 6 years and daughter aged 5 years of Niranjan (deceased).