NARMA DEVI Vs. MANGE RAM AND OTHERS

JUDGEMENT

(1.) The above captioned three appeals have been taken up together for disposal by common order as these arise from common award dated 28.02.2013 passed by Motor Accident Claims Tribunal, Hisar (hereinafter referred to as 'the tribunal'). The appellants in all these three appeals have sought enhancement of compensation awarded by the tribunal for death of Sudhan aged 56 years (FAO-5397-2013), Ramphal aged about 36 years (FAO-5400-2013) and Rajinder aged 30 years (FAO-2262-2014) in a motor vehicle accident on 26.12.2010 with Eicher Canter bearing registration No.HR-69/9093 (later referred to as 'the offending vehicle').

(2.) As the only issue involved in these appeals relate to quantum of compensation as awarded by Tribunal, detailed facts of the case are being skipped for the sake of brevity.

(3.) Learned counsel for the appellant has confined his submission for grant of future prospects and compensation under the conventional heads as per the law settled by Hon'ble Apex Court in case of National Insurance Company Limited Vs. Pranay Sethi and others, 2017 4 RCR(Civ) 1009. He has argued that the deceased had left behind widow and one son but the tribunal has deducted 1/2 from his income instead of 1/3 rd towards his personal expenses.