RAVINDER SINGH Vs. JATINDER SINGH

JUDGEMENT

(1.) Ravinder Singh, the appellant has filed thisappeal under Section 110-D of the Motor Vehicle Act (hereinafter calledthe 'Act') against the award passed by the Motor Accident Claim Tribunal(hereinafter called the M.A.C.T.) dated 27/03/1983.

(2.) The admitted facts on accord are that the petitioner sustainedinjuries because of the collusion of two buses bearing No. D.L.P. 4342. andbus No. D.L.P-3793 driven by respondent No. 1 namely Jatinder Singh.Both these buses were operating under the operation of Delhi TransportCorporation (hereinafter called as 'D.T.C'). Bus No. D.L.P. 3793 was beingdriven by respondent No. 1. Respondents 2 and 3 are stated to be theowners of this bus. This bus was insured with respondent No. 4 i.e. theNew India Assurance Company Limited (hereinafter called the insuranceCo.). The second bus D.L.P. 4342 was being driven by respondent No. 5Dilbag Singh. Respondent No. 7 is the owner of the said bus and that buswas attached with respondent No. 6. The said bus was insured with respondent No. 8 National Insurance Company Limited.

(3.) By the impugned award the Tribunal held that the petitionersustained injuries because of the rash and negligent driving of the bus No.D.L.P. 3793 driven by Shri Jatinder Singh, respondent No. 1, and therefore,allowed the compensation against respondents 1 to 4.