(1.) HEARD the learned counsels appearing for the parties.
(2.) THE Transport Corporation has filed this appeal against the award of the Tribunal in M.C. O.P. No. 1430/94, awarding a sum of Rs.1,20,000/ - to the widow, children, sister and mother of the deceased, who died in the accident caused by the bus belonging to the appellant Corporation.
(3.) THE only contention raised in this appeal is relating to quantum.