ORIENTAL INSURANCE COMPANY LIMITED Vs. ZILE SINGH

JUDGEMENT

(1.) These two appeals are directed against a common judgement and order dated 16/2/2000 passed by a learned Single Judge of this Court in FAO No.357 of 1996 and FAO No.331 of 1996.

(2.) Jagdev Singh was a conductor with the Delhi Transport Corporation (for short DTC). He was standing near the 'paidan'or foot-board on the rear of a bus. When the bus took a sharp turn, he was thrown out and came under the wheels of a truck behind the bus, and was crushed to death. His widow and children applied to the Motor Accident Claims Tribunal (for short MACT) for the grant of compensation.

(3.) The MACT framed the following issues:-