- (1.) The present appeal has been preferred by the claimant appellant against the award dated 22.5.2010, passed by the learned Motor Accident Claims Tribunal, Fatehabad, (for short, 'the Tribunal').
(2.) The brief facts of the case in hand are that on 10.6.2009, Satguru, a five years' old child, (since deceased) along with his grandmother, Smt. Jeeto Bai, (injured) was going to Village Kalotha from Ratia in a bus bearing registration No.HR-62/1190, being driven by driver Darshan @ Darshi. When they reached near Alika turn, Kalotha, Jeeto Bai and Satguru alighted from the bus and were proceeding towards the other side of the road ahead of the bus. In the meanwhile, the driver started moving the bus in a rash and negligent manner, due to which both of them received serious and multiple injuries on their person which proved fatal to Satguru.
(3.) In this background, two separate claim petitions were preferred before the learned Tribunal seeking compensation, which were allowed by the single impugned Award. The present appeal has been filed by the claimant-appellants seeking enhancement of compensation awarded in MACT No.68 of 2009 with regard to the death of Satguru.;