O.P.Saxena, J. - (1.) This is an appeal under Section 110-D of the Motor Vehicles Act against the order dt. 14th Oct., 1977 passed by the Motor Accidents Claims Tribunal, (Additional District Judge Court No. 1), Jhansi awarding Rs. 45,000/- as compensation against the opposite parties making them jointly and severally liable to pay the amount along with pendente lite and future interest @ 6% per annum from the date of petition till the date of payment,
(2.) On 9th June 1973 at 6.45 p.m. a motor accident took place near the bus station Nabina on Jhansi Lalitpur Road. The Bus No. U.S.G. 4181 was driven by opposite party 1, Ashok Kumar. It is said that he drove the bus rashly and negligently causing serious injuries to Sita Ram, who was going on a cycle. Sita Ram succumbed to the injuries.
(3.) Sardari Lal was the owner of the bus. Opposite parties 3 and 4 are his widows. Opposite parties 5 to 12 are his sons.;