R.K.Rastogi, J. - (1.) All these applications have arisen out of a common judgment and order dated 6.7.2005 passed in FAFOs. No. 665, 666, 667, 668, 669, 670 and 671 of 2001 and cross appeals No. 202203, 202202, 202197, 202198, 202199, 202200 and 202201 of 2004. Since common law point is involved in all these review applications, we have heard them together and are deciding them by a common order.
(2.) The relevant facts of these cases have been stated by us in our judgment dated 6.7.2005 delivered in the aforesaid FA.F.Os. and cross appeals. It may be mentioned that a Maruti Van had met with an accident on 15.5.1999. All the occupants of the Van, who were bachelors, had died on the spot. Their heirs, who are their parents etc., filed claim petitions. Taking into consideration the respective income of the deceased persons as well as this fact that they were bachelors, dependency of the claimants was assessed to be 1/3rd of their income; and according to the age of the claimants appropriate multipliers were applied. The only ground on which the review has been sought is that there should have been only 1/3rd deduction in respect of the expenses of the deceased and dependency of the claimants should have been assessed to be 2/3rd of their income and not 173rd (as was done in the above judgment), and so this judgment and order should be reviewed.
(3.) We have heard Sri Piyush Misra for the applicants and Sri V.C. Dixit for the opposite party, Insurance Company.;