M.Y.EQBAL, J. - (1.) SINCE in both the appeals filed by the owners of the bus, common question of law and facts are involved, the same are being heard and disposed of by this common judgment.
(2.) M .A. No. 292 of 2003 is directed against the judgment and award passed by the Claims Tribunal, Dumka in Title (Claims) Suit No. 3 of 1992 whereby a sum of Rs. 50,000/ - has been awarded. The facts of this case are that the deceased along with other persons were travelling by bus on 19.2.1992. The deceased was sitting on the roof of the bus. When the bus reached near Jaruadih More, several Mango tree branches were spread towards road and the deceased, who was on the roof of the bus, sustained several grievous head injuries. The deceased was taken to hospital and subsequently he died.
(3.) M .A. No. 399 of 1999 is directed against the judgment and award passed by the Claims Tribunal, Pakur in Claim Case No. 5 of 1997 whereby a sum of Rs. 58,850/ - was awarded to the claimants on account of death of the deceased who was also travelling on the roof of the bus.;