ORIENTAL INSURANCE CO LTD Vs. KRISHAN & ORS

JUDGEMENT

(1.) By the present appeal the appellant impugns the Award dated 07.12.2011.

(2.) The brief facts are that the present claim petition was filed on account of the death of late Sh.Inder in an accident on 20.11.2007. The deceased was in the process of getting down from the bus when all of a sudden the driver Sh. Satbir/Respondent No.6 started the bus. The deceased fell down on the road and sustained grievous injuries. He was removed to AIIMS Hospital, where he was declared brought dead.

(3.) The Tribunal concluded that the deceased sustained fatal injuries on account of the negligence of the driver/respondent No.6.