SUDHIR NARAIN, J. - (1.) This appeal is directed against the award dated 16.1.1996 passed by the Motor Accident Claims Tribunal, Aligarh for enhancing the amount of compensation.
(2.) THE claim petition was filed by the appellants with the allegations that Ram Narayan Tandon, Smt. Prabha Tandon, Km. Vidhu Tandon, Jugunu Kashyap were going to Haridwar from Kanpur by the Maruti Van No. UP 78/E -730 on 4,7.1992 at about 12.30 p.m. While they were crowing Cable factory near G.T. Road, U.P. Roadways Bus No, UFG -7494 dashed against the Maruti Van, which was rashly and negligtntly driven by the driver of the U.Pi Roadways Bus, Ram Narayan Tandon, Smt, Prabha Tandon, Km, Vidhu Tandon and Jugunu Kashyap received serious injuries and later on they expired. Sweta Tandon and Ram Narayan also received injuries. The appellants Sona Devi filed Claim Petition No. 320 of 1992 and Narendra Tandon and others have filed Claim Petition Nos. 321 and 322 of 1992. All the claim petitions were partly allowed by the Tribunal.
(3.) IN the Claim Petition No. 320 of 1992 filed by Sona Devi, a sum of Rs. 1,51,000/ - was awarded as compensation. In Claim Petition No. 321 of 1992 filed by Narendra Tandon a sum of Rs. 50,000/ - was awarded as compensation. In Claim Petition No. 322 of 1992 filed by Narendra Tandon a sum of Rs. 50,000/ - was awarded as compensation.;