MONIKA AND ORS. Vs. RAJENDER KUMAR AND ORS.

JUDGEMENT

(1.) This order will dispose of FAO Nos. 791, 1397 and 1398 of 2016 and cross objections No. 13-C of 2017 filed in FAO No. 1398 of 2016 as these have emerged out of the same award dtd. 23/10/2015 passed by the Motor Accidents Claims Tribunal, Rohtak (in short "the Tribunal") whereby compensation has been assessed on account of death of Sandeep and Ajay in a motor vehicular accident that took place on 9/10/2014.

(2.) FAO No. 791 of 2016 has been filed by Monika and others seeking enhancement of compensation on account of death of Sandeep whereas the other two appeals have been preferred by Tata AIG General Insurance Company Limited (hereinafter referred to as "insurance company") to assail the award with regard to death of Sandeep and Ajay. Cross objections No. 13-C of 2017 have been filed by Subina @ Sabina and others in FAO No. 1398 of 2016, for enhancement of compensation on account of death of Ajay.

(3.) Counsel for the insurance company would inform that appeals have been preferred to assail only quantum of compensation assessed by the Tribunal.