- (1.) Both these appeals pertain to the same motor accident and the grounds of challenge of the award are also same, so they have been heard together and are being disposed of with this common order.
(2.) We have heard learned counsel for the appellant and perused the impugned award and also the papers filed along with memo of appeals.
(3.) It appears that on 21.12.2010 at about 9.50 P.M. Devendra along with his friend Sujeet Kumar were coming to Meerut from Roorki in ALTO Car bearing registration no. UP 15AK 6027 and when they reached in between villages Falauda and Barla the driver of the bus no. UP 85Z 9343 driving the same in rash and negligent manner came from opposite side and dashed with the aforesaid car causing serious injuries to both the occupants and the car was also badly damaged. Both the injured were taken to Medical College, Meerut where they were declared dead. The legal representatives of the deceased filed separate claim petition before the Tribunal.;