K.C. Agarwal, J. - (1.) This appeal has been filed by the U. P. State Road Transport Corporation against the judgment of Motor Accident Claims Tribunal, dated 12-8-1978, allowing the Accident Claim Case No. 3 of 1972 for a sum of Rs. 84,000 as compensation in favour of the claimants. The connected First Appeal from Order No. 70 of 1979 was filed by the U. P. State Road Transport Corporation against the judgment of the" Motor Accident Claims Tribunal, given in Accident Claim Case No. 26 of 1971. Both of these cases arose out of the same accident in which two persons-Hari Shanker Tiwari alias Prem Chand alias Daddu and Ramesh Kumar Bajpai died as a result of the accident on 27-7-1971 with U. P. State Roadways bus No. UPI 5207 near Jhabra culvert of village Fihain between Akbarpur and Roora, P. S. Akbarpur of Kanpur district. The deceased Hari Shanker Tiwari was a pillion rider of scooter which was being driven by Ramesh Kumar Bajpai. In the accident, which took place at about 5.30 p. m., Hari Shanker Tiwari died instantaneously at the spot whereas Ramesh Kumar Bajpai was taken to Rura Dispensary and, thereafter, to U. H. M. Hospital, Kanpur, where he succumbed to his injuries on 31-7-1971.
(2.) Accident Claim Case No. 26 of 1971 was filed by Smt. Sarla Devi, widow and Shushma daughter, of the deceased Hari Shanker Tiwari. The father of the deceased Hari Shanker Tiwari as well as the mother of the deceased were also dependent. The father Laxmi Chand was 55 years of age and the mother Smt. Sonkali was 50 years of age,
(3.) An amount of Rs. 75,000 had been claimed as compensation on various counts in this accident claim.;