Kaushal Jayendra Thaker, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) Both these appeals have been preferred against the judgment and award dated 4.01.2003 passed by Motor Accident Claims Tribunal/Special Judge, E.C. Act, Agra (hereinafter referred to as 'Tribunal') in M.A.C. No. 350 of 1997 and M.A.C. No. 307 of 2001, whereby awarding a sum of Rs.70,500/- with interest as compensation to the claimant.
(3.) Both these appeals are preferred by the claimants who have claimed enhancement. The widow and minor child has preferred appeal No. 651 of 2003 which is represented by Sri Kshitij Shailendra. The parents of deceased have also preferred appeal for enhancement. In the said appeal the appellants are represented by Sri Madhav Jain. It was not in dispute any longer that the father of deceased has passed away. Therefore, only person left in the family would be mother of deceased from his parental side. As far as deceased is concerned, he was 35 years of age and was a salaried person and his basic salary was Rs.2,575/- and was earning interim total package of Rs.7,585/-.;