Viney Mittal, J. - (1.) This judgment shall dispose of two first appeals being F.A.Os. No.823 and 996 of 1987 as both the appeals have arisen out of an award dated April 30,1987 rendered by the Motor Accidents Claims Tribunal, Ropar. Whereas F.A.O. No.823 of 1987 has been filed by the claimantappellants claiming further enhancement, FAO No.996 of 1987 has been filed by Himachal Road Transport Corporation, owner of the offending vehicle.
(2.) An accident took place on January 19,1986 at about 9.30 a.m. on Kharar-Kurali Road, village Padiala Police Station, Kurali. Harinder Singh Mann, who was practising Advocate, was driving his Car No. CHC- 9398 and going towards Kurali side on Kharar-Kurali Road. However, when the aforesaid car driven by Harinder Singh Mann was passing by Bus No.HID 8526 owned by Himachal Road Transport Corporation, driven by Basant Ram, driver, the two vehicles collided and as a result thereof, the car got turned turtle and fell into ditches on account of which all the occupants of the Car including deceased, Harinder Singh Mann, received injuries. Harinder Singh Mann was removed to P.G.I. and ultimately succumbed to the aforesaid injuries on January 25,1986.
(3.) The claim petition was filed by Smt. Rupinder Kaur, widow of Harinder Singh Mann and his two children, Shailinder Singh Mann and Navneet Singh Mann and his mother, Satwant Kaur. It was claimed by the claimants that the accident in question had taken place on account of rash and negligent driving of the bus driver, Basant Ram, and, as such, the claimants were entitled to compensation.;