- (1.) Learned counsel for the parties have been heard.
(2.) This appeal is preferred against the award dated 18.7.2005 passed by Motor Accident Claims Tribunal, Chandigarh (Tribunal for short). The appellants were granted compensation to the tune of Rs.3,84,400/- and now they have sought enhancement of the same.
(3.) The case of the appellants in the claim petition was that the deceased, Mangat Ram Mehta (husband of appellant No.1 and father of appellant No.2), died in a motor vehicular accident on 21.7.2002. On that day, he was travelling in bus bearing No.HP-20-9422 and at about 9.45 pm, when the said bus reached on the dividing road of Sector 40 and Palsora Colony and stopped at Badheri Chowk of Sectors 40-41, deceased was getting down from the front door of the bus. He had just put one foot on the ground and his other foot was still on the bus. At that time, all of a sudden, the bus driver-respondent No.2 moved the bus, as a result of which, the deceased fell down on the road and his leg was crushed under the rear wheel of the bus and he died at the spot.;