MOHAMMAD RAFIQ - (1.) SINCE both the appeals arise out of a common award, they were heard and are being decided together by this judgment.
(2.) Claimants have preferred both the appeals dissatisfied with award dated 30.09.2002 of learned Motor Accident Claims Tribunal, Sikar, in MAC Cases No. 194 and 196 of 1996, by which learned Tribunal awarded compensation of Rs. 1,92,000/ - and Rs. 2,44,800/ -, respectively, to the claimants with costs of Rs. 1000/ - in each claim petition. Learned Tribunal has also awarded interest on the compensation at the rate of 9% per annum.
(3.) APPEAL No. 354/2003 has been filed by Partunath and Smt. Sohani Devi, parents of deceased Om Prakash. Om Prakash was working as khalasi on a jeep, which met with accident and therein he died. Learned Tribunal held the truck driver responsible for the accident, which was insured with respondent New India Assurance Company Limited, and, on that basis awarded the compensation of Rs. 1,92,000/ -.;