DARSHNA DEVI AND OTHERS Vs. MANJIT AND OTHERS

JUDGEMENT

(1.) Four appeals, as noticed above, are being disposed of by this single judgment, having arisen out of the common impugned Award dated 03.10.2013, passed by the learned Motor Accident Claims Tribunal, Hisar (for short, 'the Tribunal').

(2.) It is contended that the learned Tribunal erred in applying the ratio of law laid down in Angrejo Devi Vs. Jai Parkash, 2013 2 RCR(Civ) 161, in view of second pillion rider being a child of three years. It is further contended that the amount of compensation awarded in all the appeals is inadequate and deserves to be enhanced.

(3.) On the other hand, the learned counsel for the respondent-Insurance Company has vehemently opposed the present appeal.