UPSRC Vs. MUNNI DEVI

JUDGEMENT

(1.) ARISING out of the same award, the appellants have filed eight separate appeals feeling aggrieved with the findings of the Tribunal primarily on the aspect of negligence while three separate cross appeals have been filed by the claimants claiming enhancement in compensation amount over and above the amount awarded by the Tribunal.

(2.) BY way of this common order, eight appeals bearing MAC APP Nos. 309/2007, 310/2007, 311/2007, 312/2007, 313/2007, 314/2007, 319/2007 and 321/2007 filed by the appellant UPSRTC and cross appeals bearing MAC APP no. 1077/2006, MAC APP No. 1078-81/2006 and MAC APP No. 1082-86/2006, shall be disposed of.

(3.) BRIEF facts which are common in these appeals are as under: on 9. 2. 1999 at about 7. 00 P. M. 8 persons were going in a maruti car bearing registration no. DL 8ca 0628 from Delhi to Ferozabad. When they reached near village Osani Bypass, a UP Roadways bus bearing registration no. UHK 8299 came at a very fast speed from the direction of Ferozabad being driven in a rash and negligent manner on the wrong side of the road and hit the maruti car which resulted in death of three persons and injury to five persons.