DELHI TRANSPORT CORPORATION Vs. KANTA JOLLY

JUDGEMENT

(1.) FAO 58/74 is filed by the DTC against the award of the Motor Accidents Claims Tribunal granting Rs. 79,150/- towards compensation for the death of Mr. Kulbhushan Jolly caused by bus No. DLP 657, belonging to the D.T.C. in a road accident. FAO. 111/74 is filed by the claimants for the enhancement of compensation.

(2.) THE accident took place on 13-2-66 on the Mehrauli Road, at Point 'T', on the crossing towards Jorbagh.

(3.) AFTER going through the evidence, the Tribunal came to the conclusion that the DTC bus was guilty of violation of Regulation 6 of the 10th Schedule of the Motor Vehicles Act as the bus did not slow down when approaching the road intersection. The Tribunal also found that before turning to the right side the bus did not give any signal. At the same time, the Tribunal found that the deceased was also guilty of negligence in as much as in his effort to reach ahead of the bus on the crossing, the scooter did not slow down.