- (1.)Heard.
(2.)Both these appeals are arising out of the accident dated 30th October, 2003 by which wife of the appellant No. 1 Vidyabai and his daughter Rajkumaribai had died and, therefore, they have filed two separate claim petitions before the Claims Tribunal. Claim Petition No. 52/2004 was filed for claiming compensation by the husband and son on the death of deceased Vidyabai and Claim Petition No. 51/2004 was filed by the father of the deceased Rajkumaribai for claiming compensation. Considering these facts, both these appeals are decided by this common order.
(3.)Both these appeals are filed under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act') for enhancement of compensation against the award dated 18th July, 2005, whereby the learned Tribunal awarded a sum of Rs. 1,40,000 on the death of Vidyabai in Claim Case No. 52/2004 and Rs. 90,000 on the death of Rajkumaribai in Claim Case No. 51 /2004.