ARUN BHANSALI,J. - (1.) These appeals for enhancement of compensation are directed against the awards dated 3/3/2009 passed by the Motor Accident Claims Tribunal, Parbatsar ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 5,40,000/- towards death of Badri Lal and Rs. 2,45,000/- towards death of Smt. Kamla to the claimants along with interest @ 6% p.a. from the date of applications i.e. 2/2/2006.
(2.) The applications for compensation were filed by the claimants - parents/in-laws and children of deceased Badri Lal and Smt. Kamla with the averments that on 5/12/2005 Badri Lal and Smt. Kamla were travelling in bus AP-13-W-9078 when the driver of the bus while driving the bus rashly and negligently could not maintain control, resulting in the bus turning turtle and Badri Lal and Smt. Kamla suffering injuries to which they succumbed. Compensation to the tune of Rs. 60,50,000/- for the death of Badri Lal and Rs. 28,78,000/- for the death of Smt. Kamla was claimed.
(3.) The non-claimants remained ex-parte.;