(1.) [Appellant minor filed a claim before MAC Tribunal alleging that his father died as a result of accident by Bus belonging to Respondent. The driver of the Bus was not impleaded. Nor there was any allegation and proof of rash & negligent driving. MACT dismissed the petition and claimant appealed to High Court] It was held :
(2.) I have heard the counsel for the appellant today, Mr. Monga and have also been taken through the relevant facts by Mrs. Avnash Ahlawat, appearing for the resondent and I find that there is no error or infirmity in judgment recorded by the MAC Tribunal. It has been rightly observed that the basic ingredients, namely, the rash and negligent driving on the part of the driver of the concerned bus has not been even alleged in the claim petition and to that extent it lacked in requisite particulars and did not disclose any cause of action for award of compensation.
(3.) I further find on a perusal of the record that there has been no error in the appraisal or analysis of the of evidence. Only two persons were examined as witnessess to the accident, namely, R. Mogam (PW1) and one Sundram (PW2).