C.A.Rahim, J. - (1.) These two appeals arise out of the judgment dated 15.1.1981 passed by the Motor Accidents Claims Tribunal, Jhansi, allowing the claims of both the petitioners in part under Section 110-B of Motor Vehicles Act, 1939, for the accident which resulted into the death of Pheran Singh and Pam Singh.
(2.) The claim was made on the basis that both the deceased were travelling by motor cycle No. PUM 6289. Bus No. CPH 8297, which was owned by M.P. State Road Transport Corporation, caused accident on 8.7.1978 at about 7.30 p.m.
(3.) Two claim petitions were filed before the Motor Accidents Claims Tribunal by the heirs of both the deceased for which Claim Petition Nos. 1 of 1979 and 7 of 1979 were started. Learned Tribunal Judge allowed Rs, 1,00,800/- to the widow and child of the deceased Pheran Singh in claim petition No. 1 of 1979 and allowed Rs. 1,10,000/- to the widow and four children of the deceased Pam Singh in claim petition No. 7 of 1979.;