SATISH CHANDER Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) Mr. P.N. Talwar has brought to our notice an oral judgment of this Court (G.C. Mital, C.J. and Satpal, J.), In Civil Writ Petition No. 1383 of 1991, dated 3.10.1991, which involved similar facts and circumstances, namely, the bus In question had been involved in a number of fatal accidents.

(2.) By the aforesaid judgment, this Court found that clause 3(b) of the terms and conditions regarding operation of the bus is reasonable. The said clause 3(b) reads as under :

(3.) It Is not disputed by the petitioner that the instant case is covered by clause 3(b), that the buses have been involved in fatal accidents.