U P STATE ROAD Vs. HANSMUKHI VERMA

JUDGEMENT

(1.) THE accident dated 15th June, 2004 resulted in the death of Sumit Verma who was travelling in UP Roadways Bus bearing No. UP-21-J-9964. The deceased was travelling in MAC. APP. No. 700/2007 Page 1 of 2 the said bus which met with the accident with a tractor trolley. The deceased died on the spot.

(2.) THE deceased was survived by his parents and sister who filed the claim petition before the learned Tribunal under Section 163a of the Motor Vehicles act. The learned Tribunal awarded a compensation of Rs. 3,66,667/- to the claimants.

(3.) THE only ground urged at the time of hearing of this appeal is that the driver of the UP Roadways Bus was not rash and negligent and the accident occurred due to the negligence of the tractor trolley.