S.S.SODHI, J. - (1.) ON November 13, 1972 at about 9 AM there was an accident between a bus and a motor cycle proceeding in opposite directions on Rohtak Delhi Road near Village Rohad. Mr. K.K. Sharma and Mr. M.M. Sharma, the two persons travelling on the motor cycle were both killed.
(2.) MR . K.K. Sharma was a member of the Indian Revenue Service. He was posted as Under Secretary in the Central Government at the time of his death. He was then 32 years of age. Mr. M.M. Sharma, on the other hand was a student aged 19 years.
(3.) TWO separate applications were filed by the legal representatives of the deceased seeking compensation for the loss accruing to them on account of this accident. It was the finding of the Tribunal that the accident here took place entirely due to the rash and negligent driving of the bus driver. The claimants in the case of Mr K.K. Sharma, deceased, they being his young widow and four minor children was awarded a sum of Rs. 1,00,000/ - as compensation while in the other case the parents and brother of Mr. M.M. Sharma, deceased, were awarded a sum of Rs 10 000/ - as compensation.;