SARDAR JAI SINGH CHAWALA Vs. RAKSAKHI DEVI

JUDGEMENT

(1.) These two appeals arise out'of a common judgment and order dated 10-9-1996 passed by a single Judge in Misc. Appeals Nos. 155 of 1995, 159 of 1995, 250 of 1995 and 265 of 1995. The former two appeals have been dismissed while the latter two appeals have been only partly allowed.

(2.) Claim Case Nos. 23"of 1988 and 26 of 1988 disposed on 16-5-1995 by the 4th Additional Claims Tribunal, Vaishali at Hajipur gave rise to the aforesaid Misc. Appeals. M. A. Nos. 155 and 159 of 1995 were filed by the owners of the vehicles in question. M. A. Nos. 250 of 1995 and 265 of 1995 were filed on behalf of the claimants seeking additional compensation.

(3.) The Claim Case Nos. 23 and 26 of 1988 arose out of an accident on 8-5-1988 leading to the demise of two Advocates, Dwarika Prasad and Kamlesh Prasad assessed to be approximately 58 years and 30 years of age respectively. They were crushed to death by a bus bearing registration No. BPP 8182 on the northern side of the Ganga Setu bridge while proceeding to Hajipur from Patna on a scooter.