KRISHNA DEVI Vs. RAKESH

JUDGEMENT

(1.) This judgment shall dispose of FAO No. 2853 of 2015 and FAO No. 2854 of 2015 as both these appeals arise from a common award dtd. 19/2/2015, passed by the learned Motor Accident Claims Tribunal, Rewari (for short 'tribunal').

(2.) Appellant-claimants in FAO No. 2853 of 2015, are the parents of the deceased-Sonu, seeking enhancement of the compensation awarded by the learned tribunal on account of his death in a motor vehicle accident which took place on 14/6/2013.

(3.) Appellant-claimants in FAO No. 2854 of 2015, are the parents of the deceased-Devender, seeking enhancement of the compensation awarded by the learned tribunal on account of his death in a motor vehicle accident. For the sake of convenience, facts are being extracted from FAO No. 2853 of 2015.