VIJAY KUMAR Vs. HARYANA STATE

JUDGEMENT

(1.) THIS judgment will dispose of F. A. O. No. 423 of 1985 and F. A. O. No. 570 of 1985. These appeals arise out of two awards given by the Motor Accidents Claims Tribunal but arose out of the same accident.

(2.) THE claimants have challenged the award on the ground that the compensation awarded by the Tribunal is inadequate. The claimants were travelling in bus No. HRN 8759 belonging to Haryana Roadways which was being driven by respondent No. 3, Satbir Singh, at a very high speed and in a rash and negligent manner. When it reached near village Ding Maur it dashed against a stationary truck bearing registration No. PBP 5267. The claimants who were the passengers in the bus received injuries.

(3.) THE contesting respondents did not assail the finding of the Tribunal that the accident took place as a result of rash and negligent driving of the bus bearing registration No. HRN 8759.