- (1.) This judgment shall dispose of all the three appeals and the cross-objections mentioned above, as all of these have arisen out of the same awarded dated 23.04.2003 passed by the learned Motor Accidents Claims Tribunal, Hisar (hereinafter called the 'Tribunal'), vide which the appellants-claimants of FAO No.3434 of 2003 have been awarded compensation to the tune of Rs.9,68,342/- on account of death of Ravi Kant Girdhar; the appellants-claimants of FAO No.2587 have been awarded compensation to the tune of Rs.2,55,267/- on account of death of Parkash Vir Chaudhary and appellants-claimants of FAO No.1878 of 2004 have been awarded compensation to the tune of Rs.3,08,000/- as compensation on account of death of Navleen Chalana in the motor vehicular accident, which took place on 03.03.1995.
(2.) All these appeals have been filed by the respective appellants-claimants for enhancement of the amount of compensation.
(3.) The Cross Objections have been filed by the driver Kanwar Bhan and owner Ram Chander of tractor bearing registration No.HYF-2084.;