DELHI TRANSPORT CORPORATION Vs. GEETA DEVI

JUDGEMENT

(1.) THIS Appeal is directed against a judgment dated 22.11.2003 passed by the Motor Accident Claims Tribunal(the Claims Tribunal) whereby while awarding a compensation of Rs.5,55,272/-, Delhi Transport Corporation, owner of bus No.DEP-8917 and insurer of private bus No.DEP-7336, were made liable to pay the compensation in equal proportion on the ground that the accident was caused on account of rashness and negligence on the part of the drivers of both the vehicles.

(2.) WHILE dealing with the issue of negligence, the Claims Tribunal held as under:

(3.) STATUTORY amount of Rs.25,000/- deposited shall be refunded to the Appellant.