LALITESH CHAUHAN Vs. HARVINDER SINGH

JUDGEMENT

(1.) The appellants are the dependants as well as legal representatives of one Sushil Kumar, a motor accident victim, who have preferred the present appeal being aggrieved and dissatisfied with the judgment and award of the Motor Accidents Claims Tribunal dated 22.11.2002.

(2.) Concisely, the facts relevant for the decision of the appeal are as under.

(3.) On 27.04.2000, the deceased Sushil Kumar, a Junior Engineer with Power Grid Corporation of India Ltd., was riding pillion on the scooter being driven by one Ram Pal. When the said scooter reached West Avenue Road, Punjabi Bagh, it was hit from behind by a bus No.DL-1PA-3773, being driven by its driver in a rash and negligent manner. Due to the impact, Sushil Kumar fell down on the road and was crushed under the wheels of the bus. He succumbed to the injuries sustained by him at the spot and though taken to Maharaja Agrasain Hospital, was declared brought dead.