- (1.) Both these appeals arise out of the same accident preferred by both the contesting parties namely the claimant as well as the owner of the bus.
(2.) Tribunal in M.A.C.P. No. 489 of 1998 by judgment and decree dated 31.03.2001 allowed the claim petition filed by heirs of late Daya Ram.
(3.) While entertaining this appeal half of the amount awarded by the Tribunal was ordered to be deposited and stayed the other deposit of compensation.;