SAROJ AND ANOTHER Vs. UDMI RAM AND OTHERS

JUDGEMENT

(1.) Above-Captioned appeals have been taken up together for disposal by this common judgment as these arise out of the same award dated 07.02.2013 passed by Motor Accident Claimants Tribunal, Narnaul (later referred to as 'the Tribunal') and have been filed by different set of claimants in same claim petition.

(2.) To avoid repetition, the facts are being extracted from FAO No. 2701 of 2013.

(3.) Claimants have filed appeals seeking enhancement of compensation awarded by Motor Accident Claims Tribunal, Narnaul (later referred to as 'the Tribunal') for death of Tarun Kumar (later referred to as 'the deceased') husband of claimant-appellant no. 1, father of claimantappellant no. 2 and son of claimants-respondents no. 4 and 5 (appellants in FAO No. 1736 of 2014), in a motor vehicle accident with truck bearing registration no. HR-55-E-5161 (later referred to as 'the offending vehicle').