SANJAY AND ORS. Vs. SUBHASH AND ORS.

JUDGEMENT

(1.) THESE are eight appeals arising out of the award dated 20.04.2002, passed by the Motor Accident Claims Tribunal, Rohtak (here -in -after referred to as the Tribunal).

(2.) NARRATING the broad facts first, necessary for disposal of the appeals. Several passengers were traveling in a bus bearing registration no. HR -46 -9583, which was being driven by Zora Singh. When the bus reached near the card board factory, in the area of village Bhaini Maharajpur, another bus bearing registration no. HR -46 -4327 came from the opposite side and rammed into the bus in which the passengers were travelling. All the occupants of the bus suffered injuries. Zora Singh driver and some others died in the accident while the others were injured. An FIR was registered at Police Station Sadar Rohtak on the same day.

(3.) I have heard learned counsel for both the parties. For the sake of convenience, the facts of the cases shall be taken up individually.