J.R.Goyal, J. - (1.) All these five civil misc. appeals arise out of the same accident, hence are being disposed of vide common judgment.
(2.) The claimants-appellants, who are widow, son, daughter, mother and brothers of the deceased Ram Kishan, filed the Claim Petition No. 533 of 1992 with the averments that on 16.8.1989 at about 4 p.m. Ram Kishan along with other persons was travelling along with his goods in truck No. UAC 9229 from Jaipur to Ajmer. When this truck reached nearby 6 km. ahead of Dudu another truck No. UHQ 934 came from opposite side rashly and negligently driven by its driver and hit the truck in which the deceased was travelling, resulting in death of the deceased Ram Kishan.
(3.) After trial, learned Tribunal determined the age of the deceased Ram Kishan 35 years, assessed the income at Rs. 750 per month, deducting 1/3rd on account of personal expenses from the income and applying the multiplier of 20 determined the loss of dependency at Rs. 1,20,000 and a sum of Rs. 20,000 for the loss of consortium, love and affection and care and passed an award of Rs. 1,40,000.;