- (1.) These four appeals are directed against the common award dated 25/11/1999 passed by Motor Accident Claims Tribunal, Kishangarh, Ajmer seeking enhancement of compensation relating to same incident, hence they are being decided by this common order.
(2.) In CMA No.234/2000, appellant Shashi Kant Bagrecha, aged 34 years at the time of accident filed Claim Case No.40/1995 for compensation on account of 100% permanent disability suffered by him in a road accident involving the vehicle insured with the New India Insurance Co.Ltd. in which case, he was awarded a sum of Rs.6,00,000/- as lump sum compensation.
(3.) In CMA No.232/2000, appellant Smt.Usha Bagrecha aged 29 years, who sustained 37.5% disability in the same accident, filed Claim Case No.38/1995. Tribunal awarded Rs.6,000/- for six months for domestic help computing Rs.1,000/- per month. Rs.48,605/- were awarded for medical expenses and Rs.50,000/- for permanent disability of 37.5%. Thus a total sum of Rs.1,28,000/- was awarded as compensation.;