MOHAMMAD NAZRE ALAM Vs. RASEED

JUDGEMENT

(1.) Mohd. Nazre Alam, a minor when the accident took place has been denied any relief by the learned Judge, M.A.C.T., holding that accident in question is due to his fault. There are traces in the award which show that probably the Judge has also held that involvement of the bus is not established.

(2.) A little penetrative look at the documents proved and in particular the Exh. PW 1/2 would have thrown light on what happened.

(3.) Exh. PW 1/2 is a certified copy of the site plan prepared by the police after the accident. At point B of the site plan is the position of the offending bus No. DEP 7051. At point A is the cycle which was being ridden by the appellant.