VEENA KUMARI Vs. JASBIR SINGH

JUDGEMENT

(1.) ADMIT.

(2.) Matter being short, the same has been heard with the consent of the parties and disposed of by this order.

(3.) This appeal is directed against the judgment of the Motor Accident Claims Tribunal whereby the petition filed by the appellants claiming compensation for the death of one Mr.Dharam Veer husband of appellant no.1 and father of appellants 2 to 4 was dismissed on the ground that the appellants were not able to prove that the accident was caused due to the rash and negligent driving of the offending vehicle by its driver. It was held that as the bus overturned because of the driver suddenly applying brakes to avoid accident with a two wheeler scooter, which had suddenly come in front of the bus, the driver could not be said to have been driving the bus in a rash and negligent manner.