Adarsh Kumar Goel, J. - (1.) This order will dispose of F.A.O. Nos. 872 and 873 of 1986 as both the appeals arise out of the same accident.
(2.) F.A.O. No. 872 of 1986 has been preferred by Sujan Singh, etc., who have made claim on account of death of Lal Singh, aged 12 years, who was travelling in tractor No. HYM 1208 on 27.6.1985 at 3 p.m., which was being driven by Babu Ram, driver, respondent No. 2. The tractor was carrying a marriage party which had left for village Rampura in a trolley attached to the tractor and when the tractor reached Navdi turning near village Rampura, the trolley turned turtle, resulting in the death of Lal Singh. Claimants are parents and minor brothers and sister of the deceased.
(3.) F.A.O. No. 873 of 1986 filed by Rewti, etc., is for claim for death of Balbir Singh, aged 60 years, who also died in the same accident. It was alleged that Balbir Singh was earning Rs. 2,000 per month and Lal Singh was a student, who was assisting in agricultural operations of the family and his income was Rs. 300 per month.;