- (1.) This judgment shall dispose of all the eight appeals mentioned above, which have arisen out of the same award dated 16.09.2003, passed by the learned Motor Accidents Claims Tribunal, Hisar (hereinafter called the 'Tribunal').
(2.) Faos No.126, 127, 128 and 129 of 2004 have been filed by the respective claimants for enhancement of the amount of compensation. FAOs No.1409 to 1412 of 2004 have been filed by the National Insurance Company (respondent No.3 in the claim petition) to assail the award and its liability.
(3.) In FAO No.126 of 2004, appellant-claimant S.N. Aggarwal and others have been awarded compensation to the tune of Rs.2,03,600/- on account of death of Smt. Nirmala Devi. In FAO No.127 of 2004, appellantsclaimants Madan Lal Gupta and others have been awarded compensation to the tune of Rs.4,22,000/- on account of death of Naresh Kumar. In FAO No.128 of 2004, appellants-claimants Smt. Kamla Garg and others have been awarded compensation to the tune of Rs.11,60,800/- on account of death of Devi Dayal in the motor vehicular accident, which took place on the night intervening 18/19.11.1998. FAO No.129 of 2004 is filed by appellant Rajesh Aggarwal, who has been awarded compensation to the tune of Rs.1,57,397/- as a result of injuries suffered by him in this accident.;