Darshan Singh, J. - (1.) This judgment of mine shall dispose of all the five appeals mentioned above which have arisen out of the same award dated 04.03.2014 passed by learned Motor Accidents Claims Tribunal, Bhiwani, vide which the appellants of FAO No. 4247 of 2014 Ashok Kumar etc. have been awarded the compensation to the tune of Rs. 2,45,000/ - on account of death of their son Mukesh, appellant of FAO No. 4915 of 2014 Chanderbhan alias Canderman has been awarded compensation to the tune of Rs. 4,20,000/ - on account of the injuries suffered by him, appellants of FAO No. 4916 of 2014 Rajender and another have been awarded compensation to the tune of Rs. 6,11,120/ - on account of death of their son Sonu, appellants of FAO No. 5553 of 2014 Jagdish and another have been awarded the compensation to the tune of Rs. 2,45,000/ - on account of death of their son Virender and appellant of FAO No. 5557 of 2014 Smt. Santosh and performa respondent Smt. Rachna have been awarded the compensation of Rs. 7,29,344/ - on account of death of Vijay in the motor vehicular accident which took place on 09.09.2011.
(2.) In all the appeals referred above the appellants -claimants have sought the enhancement of the amount of compensation.
(3.) Initiating the arguments, Mr. Sumit Sangwan, Advocate for Mr. Rajesh Kumar Sheoran, Advocate for the appellants contended that the compensation has not been properly computed by the learned Tribunal as per the judicial precedents and provisions of law. He contended that in FAOs No. 4247 and 5553 of 2014, only a sum of Rs. 2,45,000/ -, each, has been awarded as compensation on account of death of child i.e. non -earning person. He contended that the amount is on the lower side. He relied upon case Kishan Gopal and another Vs. Lala and others : 2013(4) RCR (Civil) 276.;