(1.) By this common the details and particulars of which have order, I shall be disposing of 22 appeals, been given below: <FRM>JUDGEMENT_2010_ACJ_2007Html1.htm</FRM> No compensation under the head of non- pecuniary damages has been paid to any of the appellants.
(2.) For the purpose of the present order, M.A.C. Appeal No. 194 of 2005 titled R.K. Malik v. Kiran Pal is treated as the lead case. Arguments were addressed by the learned counsel for the parties in this case. I was informed that the facts, questions and issues raised in the other cases are similar.
(3.) The appellants-claimants are parents, who lost their daughter, Ritu Malik, aged 16 years on 18.11.1997 when the school bus in which she and other school children were travelling fell down in the Yamuna river. She was a student of class 11. Ritu Malik and other children mentioned above expired in the said accident. The bus was being driven by Kiran Pal, respondent No. 1 and was owned by Hari Krishnan, respondent No. 2 and was insured with National Insurance Co. Ltd., respondent No. 3 herein.
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