GENERAL MANAGER UTTARAKHAND PARIVHAN NIGAM Vs. TEJPAL

JUDGEMENT

(1.) The appellant has challenged the common award dated 11th April, 2016 passed by the Claims Tribunal whereby compensation has been awarded in eight cases (five cases relating to the death and three cases relating to the injury). The appellant has filed five appeals relating to the five death cases only.

(2.) On 31st May, 2012 at about 05:00 A.M, Uttarakhand Roadways bus bearing No.UA-07M-6313 was going from Bulandshahr to Delhi. The aforesaid bus hit TATA 407 bearing No. UP-13C-2417 coming from the opposite direction near Shyana Main Road, Karimpur which resulted in death of 19 persons travelling in TATA 407. The police registered FIR No.151/2012 under Sections 279/337/338/304-A/427 IPC at P.S. Aurangabad against the driver of Uttarakhand Roadways bus. The legal representatives of the five persons who died in the accident and three injured persons filed separate claim petitions before the Claims Tribunal which resulted in the common award.

(3.) The Claims Tribunal awarded compensation of Rs.2,75,000/- in respect of death of Maya Devi, Rs.7,15,000/- in respect of death of Rameshwari Devi, Rs.10,05,000/- in respect of death of Monika, Rs.4,25,000/- in respect of death of Yash and 4,25,000/- in respect of death of Dhruv.