ARUN BHANSALI,J. - (1.) These appeals are directed against judgment and awards dated 21.11.2003 passed by Motor Accident Claims Tribunal, Deedwana ('the Tribunal'), whereby the Tribunal for death of Bhanwarlal and Om Prakash has awarded compensation to the tune of Rs. 2,89,000/- each along with interest @ 9% per annum from the date of applications i.e. 23.10.1999.
(2.) The applications for compensation were filed by the claimants, inter alia, with the averments that on 30.05.1999, Om Prakash and Bhanwarlal were travelling in Jeep No. RJ-21-C-0337 when the offending vehicle (Tractor) being driven by Mushtaq Khan rashly and negligently collided with the said Jeep, resulting in grievous injuries to both the occupants, to which they succumbed. It was, inter alia, claimed that both the deceased were aged 25 years. While Bhanwarlal was earning Rs. 4,000/- per month from doing business, Om Prakash was working as a driver and was also earning Rs. 4,000/- per month. Based on the said averments, compensation to the tune of Rs. 14,26,000/- and 14,86,000/- respectively was claimed.
(3.) The applications were resisted by the respondents.;