Jitendra Chauhan, J. - (1.) TWO appeals, as noticed above, are being disposed of by this single judgment, having arisen out of the same impugned Award dated 27.02.2012, passed by the learned Motor Accident Claims Tribunal, Panipat (for short, 'the Tribunal'). the learned counsel for the appellant -Poonam, contends that the learned Tribunal erred in applying deduction to the extent of 1/3, the claimants being four in number. It is further contended that the amount awarded under the conventional heads is on the lower side and deserves to be enhanced. Lastly, it is contended that there should have been equal apportionment of the compensation amount.
(2.) THE learned counsel for appellants -Shanti Devi etc. has also prayed for enhancement of the amount of compensation. On the other hand, the learned counsel for the respondents have vehemently opposed the present appeals.
(3.) I have heard learned counsel for the parties and perused the record.;