HEAD MASTER SHAMS SCHOOL Vs. HAROON RASHEED PASHA

JUDGEMENT

(1.) A school bus belonging to Sham School situated in Yelahanka, Bangalore, met with a road traffic accident. Master Thousif Ahmed, aged about 13 years sustained injuries. Another child by name Mohammed Jibran, aged about 15 years succumbed to the injuries. Both injured student through his guardian and parents of deceased child presented petitions before the Tribunal seeking compensation. The Tribunal on appreciation of evidence awarded a sum of Rs.1,10,000/- to the injured victim and Rs.5,00,000/- to the parents of the deceased child. The insurer of the bus was absolved from liability and owner of the bus was directed to pay the compensation.

(2.) Parents of deceased child have presented M.F.A.No.4652/2016 and injured victim has presented M.F.A.No.4654/2016 challenging the quantum of compensation. The school represented by its Head Master has presented M.F.A.No.5704/2016 and M.F.A.No.5705/2016, challenging the liability.

(3.) Heard Shri Suresh M.Latur, learned advocate for the claimants, Shri Suresh M.R., learned advocate for the owned Shri S.Pradeep and Shri H.N.Keshava Prashanth, learned advocates for the Insurer.