D T C Vs. RAM CHANDER MAHTO

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 4,64,000/- has been awarded to the claimants.

(2.) THE accident dated 30th January, 2001 resulted in the death of Anil Prasad Mahto. The deceased was survived by his widow, two daughters and parents who filed the claim petition before the learned Tribunal.

(3.) THE deceased was crossing the road near SDM Office punjabi Bagh when a DTC Bus bearing No. DL-1p-9952 driven by appellant No. 2 hit the deceased and fled away from the spot. FIR No. 80/2001 under Sections 279/304a IPC was registered against the driver of the offending vehicle. The fir, MLC and post-mortem report were proved as Ex. PW4/a, ex. PW3/a and Ex. PW3/b.