VISHNU VEER ALIAS BHOLA Vs. HARI KISHAN

JUDGEMENT

(1.) Both these appeals arise out of the same award and the same accident, therefore, they are decided by this common judgment.

(2.) It is stated that the claimant Vishnu Veer alias Bhola (appellant of S.B. Civil Misc. Appeal No. 854 of 1994 and the respondent No. 1 in S.B. Civil Misc. Appeal No. 1033 of 1994) and his other friends were standing near old bus station in Deeg, suddenly, bus No. RRA 2222 driven by Ramavtar (respondent No. 3 in S.B. Civil Misc. Appeal No. 854 of 1994 and respondent No. 2 in S.B. Civil Misc. Appeal No. 1033 of 1994) rashly and negligently hit the claimant due to which the claimant sustained grievous injuries and his right leg was amputated. The claimant filed a claim petition before the learned Motor Accidents Claims Tribunal, Deeg (for short 'the Tribunal'). The learned Tribunal vide its award dated 30.5.1994, awarded a total compensation of Rs. 1,52,000 against Hari Kishan and Ramji Lal, owners of the bus (appellants in Appeal No. 1033 of 1994 and the respondent Nos. 1 and 2 in Appeal No. 854 of 1994), but, fixed the liability of the insurance company (respondent No. 3 in Appeal No. 1033 of 1994 and respondent No. 4 in Appeal No. 854 of 1994), to the extent of Rs. 50,000 only. Feeling aggrieved and dissatisfied with the award passed by the learned Tribunal, the appellants Hari Kishan and Ramji Lal have preferred Appeal No. 1033 of 1994, while the claimant Vishnu Veer alias Bhola has preferred Appeal No. 854 of 1994 for enhancement of the amount of compensation.

(3.) I have heard the arguments of both the sides.