NATIONAL INSURANCE COMPANY LTD Vs. SAVITRI AND OTHERS

JUDGEMENT

(1.) Above captioned appeals have been taken up together as the same arise out of common award dated 12.04.2013 passed by Motor Accident Claims Tribunal, Karnal (later referred to as 'the Tribunal'). Two claim petitions were separately filed by legal heirs of Ajit Singh and Bhim Singh (later referred to as 'the deceased'). Facts of both the claim petitions have been discussed in para 2 of the award and the same are reproduced as follows:-

(2.) The Tribunal awarded compensation for death of Ajit Singh, aged 22 years, who was a student of B.A. Ist Year, as follows:-

(3.) In claim petition (MACT No. 43 of 2012), claimants were allowed compensation for death of Bhim Singh, aged 50 years as follows:-