SHIV RAJ SINGH Vs. GURMEL SINGH

JUDGEMENT

(1.) Present appeal has been filed against the award dated 20th October, 1995 passed by Sh.Charanjit Jawa, Motor Accidents Claim Tribunal, Delhi.

(2.) The case of the appellant is that on 15th May, 1985 he was travelling in bus No.DEP-5543 from Sabji Mandi to Lawrence Road. When the bus reached at G.T.Karnal Road, near Police Station, Adarsh Nagar at about 10.15 a.m., a truck bearing No.PBH-885 driven rashly and negligently by its driver (respondent No.1) struck against the bus with the result the appellant sustained injuries. Respondent No.5 is the owner whereas respondent No.6 is the insurer of this truck. Respondent No.4 is the driver of the bus whereas respondents 2 and 7 are its owner and respondent No.3 is the insurer of the bus.

(3.) Vide the impugned judgment, learned Tribunal awarded a sum of Rs.45,000/- as compensation under the following heads:- <FRM>JUDGEMENT_122_ILRDLH16_2007Html1.htm</FRM>