RELIANCE GENERAL INSURANCE CO. LTD. Vs. BHARAT SINGH

JUDGEMENT

(1.) Appellant - Insurance Company impugns award dtd. 26/11/2020 whereby claim petition has been allowed and compensation awarded.

(2.) As per the claimants, on 10/5/2018 at about 6.20 a.m. the deceased had gone to drop her daughter at the bus stop across the road opposite main gate of Vivekanand Apartment at Dwarka, Sector-5. After helping her daughter board her school bus, the school bus remained stationary and was parked inside the solid/continuous white line on the left side of the road. For the purposes of crossing the road, the deceased moved a few meters ahead of the bus, keeping to the extreme left edge of the road, to see across the right outer edge of the school bus checking for any oncoming traffic.

(3.) Suddenly an over-speeding white bus, (the offending vehicle) being driven by its driver in a rash and negligent manner, improperly overtook the said school bus and swerved left to avoid some school children who were running across the road from the divider of the right side, hit the deceased. The deceased was thrown on the road and died at the spot.