KESHO RAM Vs. JOGA RAM

JUDGEMENT

(1.) THE present appeal arises out of the award dated 2/3/2000 of the motor Accident Claims Tribunal whereby the tribunal dismissed the claim petition without awarding any compensation.

(2.) THE brief conspectus of the facts is as follows:

(3.) ON 12/9/1988 at about 4. 55pm, the deceased Sh. Rajeev Kumar Sharma, aged about 25 years boarded the bus bearing registration no. DEP 4391 plying on route no. 320 from Shahdara bus stand and he was to alight at Kanti Nagar bus stand near swarn talkies -. As the bus started, a bomb blast occurred inside the bus as a result of which, Sh. Rajeev Kumar received grievous injuries on his person, which resulted in his death. A claim petition was filed on 10/3/ 1989 and an award was made on 2/3/2000. Aggrieved with the said award enhancement is claimed by way of the present appeal.