INDRAWATI Vs. SITAL GIR

JUDGEMENT

(1.) This is an appeal against the order of the learned single Judge in a claim for compensation made by the appellants (the heirs of the deceased) under the Motor Vehicles Act.

(2.) The accident took place on 30-5-1962. The deceased was said to be travelling in a DTU bus when the accident took place. The allegation was that the bus was being driven very fast and when it reached near the round up it did not slow down and took a fast turn with the result that the deceased was thrown out and hit against the electric pole and though he was removed to the hospital he could not survive and died.

(3.) The deceased was carrying on the private business of an electrician and he was having a shop. The Motor Accidents Claims Tribunal found and which finding was affirmed by the learned single Judge that the accident and the death of the deceased was due to the rash and negligent driving on the part of the driver of the bus. No cogent argument could be urged against it. We find no reason to take a different view from the finding of the courts below and would affirm it.