Mahesh Grover, J. - (1.) By this judgment three appeals bearing FAO Nos. 854 to 856 of 1988 shall be disposed of.
(2.) The claimants have filed the present appeal seeking enhancement of the compensation awarded to them by the MACT, Kurukshetra vide its award dated 7.12.1987. On 18.6.1986, Dinesh Gangahar, the husband of appellant-Smt. Saroj Gangahar was going from Delhi to Chandigarh driving a car bearing No. CHA 3807. At about 9.15 P.M. when the car was near village Partapgarh on G.T. Road, a truck bearing No. HPH 143 driven by respondent No. 1 came from the opposite side and struck against the car driven by the deceased, as a result of which, he died on the spot and his 13 years old daughter-Jayatika also lost her life. The other occupants of the car, namely, Saroj Gangahar wife of Dinesh Gangahar, Bhanumati, sister and one Tarsem Lal, an employee of Dinesh Gangahar received the injuries. Besides this, the other occupants two, namely, Vikas Joshi and Manisha, another daughter of Dinesh Gangahar also received minor injuries.
(3.) Saroj Gangahar, wife and Manisha Gangahar, daughter of the deceased filed a claim petition No. 8 of 1987 seeking compensation on account of the death of Dinesh Gangahar and Claim Petition No. 7 on account of death of Jayatika. The third claim petition bearing No. 39 of 1986 was filed by Bhanumati, who was the sister of the deceased Dinesh Gangahar, on account of the injuries which she had suffered in the said accident.;