MANJU & ORS Vs. NARESH KUMAR & ORS

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment dated 06.04.2011, whereby the learned Tribunal has granted the compensation as under:- <FRM>JUDGEMENT_670_LAWS(DLH)7_2013.html</FRM>

(2.) Brief facts of the case are that on 10.07.2007 at about 3.40 pm, the deceased was travelling in DTC Bus bearing No.DL-1PB-6839 and was going towards his residence from Azadpur. When the aforesaid bus reached opposite Gate Nos. 4 and 5, Delhi Industrial Area Bus Stand, the driver,i.e., respondent No.1 stopped his bus at the bus stand. When the deceased was alighting from the said bus, suddenly respondent No.1/driver started his bus rashly and negligently with a sudden jerk due to which the deceased fell down in the bus itself with great force and sustained multiple injuries on his body. He was removed to the hospital, where he remained admitted and finally discharged on 03.08.2007. Unfortunately, the deceased was expired on 18.09.2007. The post-mortem examination on the body was conducted at Babu Jagjivan Ram Memorial Hospital, Jahangirpuri, Delhi vide Post-Mortem Report No. 946/07.

(3.) For the rash and negligent driving and the injuries sustained by the deceased, a criminal case vide FIR No. 551/07 under Sections 279/337 IPC was registered at Police Station Samaypur Badli, Delhi against respondent No1/ the driver of the offending bus.