- (1.) This judgment shall dispose of all the five appeals and the cross-objections mentioned above. The appeals at Sr. No.1 to 4 have arisen out of the same award dated 09.08.1994 and the appeal at Sr. No.5 has arisen out of the separate award dated 09.08.1994, but out of the same motor vehicular accident. Both these awards have been passed by the learned Motor Accidents Claims Tribunal, Bathinda (hereinafter called the "Tribunal"), vide which the respondents-cross objectors No.1 to 3 of the For Subsequent orders see FAO-2204-1994, FAO-2205-1994, FAO-2206-1994 and 1 more. first four appeals have been awarded compensation to the tune of Rs. 2,50,000/-, Rs. 72,000/-, Rs. 40,000/- and Rs. 40,000/- on account of death of Raj Kumar, Bholi alias Bala, Ravi and Deepak, respectively, in the motor vehicular accident, which took place on 06.10.1991. Respondent No.1 Ashwani Kumar alias Ghuk in the fifth appeal has been awarded compensation to the tune of Rs. 25,000/- on account of the injuries suffered by him in the same accident.
(2.) All these appeals have been filed by the appellant-Insurance Company to assail the award.
(3.) The Cross Objections have been filed in the first four appeals by respondents No.1 to 3-cross objectors for enhancement of the amount of compensation.;