Mansoor Ahmad Mir, J. - (1.) ALL these appeals are the outcome of common award, therefore, are being taken up together for final disposal.
(2.) CLAIM petition No. 39 -S/2 of 2008, titled Tara vs. Seema Sharma and another, and Claim Petition No. 43 -S/2 of 2008, titled Bimla vs. Seema Sharma and another, were determined by the Motor Accident Claims Tribunal (II), Mandi, H.P., (for short, the Tribunal), vide award, dated 26th August, 2013, whereby compensation to the tune of Rs. 2,72,000/ - each, with interest at the rate of 7.5% per annum from the date of filing of the claim petitions till realization, came to be awarded in favour of the claimants in both the claim petitions and the insurer was saddled with the liability, (for short the impugned award). Feeling aggrieved, the insurer filed the appeals, being FAO No. 4158 of 2013 and 4159 of 2013, while the claimants filed FAO Nos. 296 of 2014 and 78 of 2015 for enhancement of compensation. Brief facts
(3.) CLAIMANTS i.e. Smt. Tara and Smt. Bimla, invoked the jurisdiction of the Tribunal under Section 166 of the Motor Vehicles Act, 1988, (for short, the Act), claiming compensation to the tune of Rs. 27,25,000/ - in each claim petition, as per the break -ups given therein, on account of death of their respective sons, namely, Ankush and Pankaj Mehra, in a vehicular accident, occurred on 30th March, 2008 at Cheli Kasumpti, Shimla.;