Bhagwati Prasad, J. - (1.) These five appeals arise out of a single award passed by the Motor Accidents Claims Tribunal, Chittorgarh, dated 29-7-1991.
(2.) The appellant R.S.R.T.C. owns a bus which met an accident in which three persons died, namely Shri R. N. Biswas, Shri Anjan Kumar and Smt. Purnima Biswas.
(3.) According to the appellants these passengers were travelling by a delux bus owned by the appellant R.S.R.T.C. The authorised driver of this bus was Shri Kailash Chandra, but at the time of incident, it was being driven by Shri Kanhaiyalal, an unauthorised driver, therefore, the appellants cannot be held liable.;