SINGH, J. - (1.) Heard learned counsel for the parties.
(2.) All these appeals are being decided together as they arise out of a common judgment passed by the learned Tribunal which is under challenge.
(3.) CMA No. 71/99 (Claim Case No. 6/98) has been preferred on behalf of appellant-dependents of deceased Birdhilal for enhancement of compensation, while CMA No. 283/99 (Claim Case No. 6/98) is a cross appeal which has been preferred by the Insurance Company as against the judgment in claim case No. 6/98 and the third appeal CMA No. 517/99 (Claim Case No. 65/97) has been preferred by the injured-appellant Ashok Kumar for enhancement of compensation. All the appeals have been filed against the Judgment & award dated 26.9.1998 passed by the learned Motor Accident Claims Tribunal, Baran whereby a sum of Rs. 5,30,000/- was awarded by way of compensation to the dependents of deceased Birdhilal who died in an accident while a sum of Rs. 25,000/- was awarded to injured Ashok Kumar for the injuries sustained in the accident resulting into 15% disability. Both these claim cases were consolidated vide order dated 12.6.98 by the Motor Accident Claims Tribunal, Baran.;