- (1.) This judgment of mine shall dispose of all the three appeals mentioned above which have arisen out of the same award dated 09.09.2014 passed by learned Motor Accidents Claims Tribunal, Rewari (hereafter called the 'Tribunal'), vide which the claimants of FAO No.94 Smt. Shanti Devi and others have been awarded the compensation to the tune of 15,30,028/- on account of death of Suresh Lal Aggarwal and the claimants of FAO No.1364 of 2015 Smt. Santosh Devi and others have been awarded the compensation to the tune of 3,96,670/- on acco unt of death of Babu Lal Aggarwal in the motor vehicular accident which took place on 13.04.2012.
(2.) Fao Nos.94 and 1364 of 2015 have been filed by the appellants-claimants for enhancement of the amount of compensation. FAO No.345 of 2015 has been filed by the appellant-Insurance Company assailing the amount of the compensation awarded to the claimants.
(3.) Learned counsel for the claimants contended that the learned Tribunal has awarded inadequate amount of compensation. The multiplier has been awarded wrongly. No future prospects have been awarded towards the income of the deceased. They have also not been awarded loss to estate.;