- (1.) This order will dispose of four appeals emanating out of the award passed by the tribunal at Kurukshetra.
(2.) On 08.10.2009 Munish Kumar, Sonu, Monti and Rohit were traveling on a motor-cycle. When they reached the area of village Lotni on Ambala Pehowa road at about 5.30 p.m., a Haryana roadways bus struck the motorcycle from behind. All the four occupants fell down and sustained multiple injuries. Unfortunately all four occupants died. Separate claim petitions were filed by legal representatives of the deceased under section 163-A of the Act.
(3.) Tribunal came to the conclusion that death of four boys had occurred as a result of the accident that took place on 08.10.2009 with Haryana Roadways bus. While deciding compensation, it assessed income of Munish Kumar as Rs. 3300/-, Monty and Rohit Kumar as Rs. 3200/- and Sonu as Rs. 3250/-. It deducted 50% therefrom as expenses for personal use and applied multiplier according to the age of appellants. Compensation was assessed accordingly. Aggrieved, present appeals have been preferred before this court.;