Acharya, J. - (1.)THE owner of the bus No. ORU 4758, which was involved in the accident in question, has preferred this appeal.
(2.)NATABAR Parida, a Primary School teacher, died in the accident on being dashed by the said bus. His heirs and dependants preferred claims under Section 110A of the Motor Vehicles Act.
The Court below finds that the driver of the bus and the deceased himself were both negligent in equal proportions and so the accident took place. On that finding the Tribunal has awarded half the compensation amount which could otherwise have been awarded in this case.

(3.)THE claimants have preferred a cross -objection claiming higher compensation than what has been awarded by the Tribunal