AJAY TIWARI,J. - (1.) These are four appeals bearing FAO Nos.642 to 645 of 2005 filed by the claimants. The claimants are the parents of deceased Vivek Jain (31 years), parents-in-law of deceased Monika Jain (29 years) w/o Vivek Jain and grand-parents of deceased Achal Jain (3 years) and Shagun Jain (7 years) and have filed the present appeals for the enhancement of compensation as awarded by the Tribunal.
(2.) Brief facts are that on 14.03.2001 the bus in question was on route from Chandigarh to Rohtak. At about 3 p.m. a scooterist came on the G.T. Road near Oasis G.T. Road Uchana District Karnal at a high speed without observing the traffic rules and struck against conductor side of the bus. The driver of the bus in order to save that scooterist took the bus to the extreme right side of the road, in that process the right side wheel of the bus struck against the divider of the road. As a result thereof, the steering of the bus became free and due to the failure of the steering of the bus, it came on the other side of the lane; the bus was stopped by the driver. At the same time, a car struck against the standing bus and accident took place.
(3.) The Tribunal has awarded total compensation of Rs. 4,25,000/- along with interest @ 6% p.a. i.e. Rs. 25,000/- each for the death of daughterin- law and grandchildren and Rs. 3,30,000/- for the death of their son and further amount of Rs. 20,000/- towards funeral charges.;