R.L.ANAND,J - (1.)THIS is an appeal filed by Pepsu Road Transport Corporation, Patiala and has been directed against the award dated 20.9.1989 passed by the Motor Accident Claims Tribunal, Sangrur, which awarded a sum of Rs. 3,50,000/- by way of compensation to the respondents.
(2.)SOME facts can be noticed in the following manner:- Accident in this case took place on 21.5.1988 in which Amrit Lal died. According to the claimants, deceased Amrit Lal was aged about 40 years at the time of his death and he was a shopkeeper earning about Rs. 2,000/- per mensem. The claimants claimed compensation to the tune of Rs. 3,50,000/- on account of his death. Claim petition was contested by the Pepsu Road Transport Corporation, Patiala. According to them, the accident did not take place in the manner as alleged by the claimants/respondents and Bachhittar Singh was not driving the bus in rash and negligent manner at the time of accident. According to the respondent/appellant, Amrit Lal did not die as a result of injuries received at the time of accident.
Re-joinder was also filed by the claimants and on the pleadings of the parties, the learned Tribunal framed the following issues :

1. Whether the accident took place due to the rash and negligent driving of Bus No. PJG 7373 by Bachhittar Singh respondent ? OPP 2. If issue No. 1 is proved, to what amount of compensation the petitioners are entitled and from whom ? OPP 3. Relief.

(3.)THE parties were given the opportunities to lead evidence in support of their respective cases and on the conclusion of the trial it was held that the accident did take place on the part of the negligence of the driver of the bus. While assessing the compensation the Tribunal calculated the dependency of the claimants at Rs. 1,250/- and by applying the multiplier of 25 awarded a sum of Rs. 3,50,000/- to the claimants.