(1.) These appeals and cross-objections are filed against the award dated 04.10.2008 in MVC No.1087/2007 C/w MVC Nos.1088/2007 and 1089/2007 on the file of the Addl. Civil Judge (Sr.Dn.) and MACT, Tumkur, (hereinafter referred to as 'the Tribunal' for short), whereby the Tribunal awarded compensation of Rs.4,09,000.00 in each case on account of untimely death of three persons who met with a road traffic accident resulting in instantaneous death on 07.05.2007 when they were travelling on a Bajaj Discovery motorcycle.
(2.) The brief facts of the case are as under:
(3.) On the basis of the complaint given by one B.A.Ravi Kumar, the SHO of Pavagada police station registered a case against driver of the bus. After investigating into the accident, the police filed charge sheet against the driver of the bus.