(1.) This is a claimant's appeal for enhancement of compensation, The Tribunal has awarded Rs. 20,750.00 towards compensation. The claimants have claimed Rs. 90.000.00 as the compensation. There is a crossappeal filed on behalf of the owner of the vehicle and the Insurance Company.
(2.) The accident took place on 18.1.69 at Chirag Delhi road, near Railway crossing, New Delhi. Deceased Belam Singh was going on his cycle from his Office, viz. Central Road Research Institute, towards his home in Sewa Nagar. He took a turn at Chirag Delhi and at that time Bus No. DLP 3663 came from the Mathura Road side and in an attempt to take a turn to Chirag Delhi road came on the the wrong side. The bus hit the cyclist violently. Deceased Belam Singh fell down and was run over by both the wheels of the bus. As a result of the injuries sustained, Belam Singh died on the spot.
(3.) The post-mortem report submitted by Dr. M.K. Babu showed that the lever of the deceased was lacerated and was covered with blood. The abdominal cavity was also covered with blood. According to the Doctor he died due to shock and hemorrhage from lacerated wound over the abdomen. It is clear that the deceased died of the injuries sustained by over-running of the bus. The FIR was produced in the evidence. The police photographer had taken the photographs of the scene of the accident. The site plan was prepared and was produced in the evidence. It is clear from the evidence on record that the accident was caused by the bus in question. The petitioner examined Shri Dharam Raj. Public Witness 6 ; Shri Madan Lal Public Witness 7 ; Shri Prithvi Raj PW 8 ; and Shri Asharfi Lal Public Witness 10. These are all the eye witnesses. I am 527 taken through their evidence. There is nothing in their evidence to disbelieve them.