BABOO Vs. SHIV KUMAR GUPTA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE present appeal ha's been filed against the judgment and order dated 25 -4 -1988 passed by the Motor Accident Claims Tribunal, Chamoli.

(3.) BRIEFLY stated the facts giving rise to the present appeal are that the appellant has filed a claim petition before the Motor Accident Claims Tribunal, Chamoli for grant of compensation on account of death of Smt. Phula Bal In a motor vehicle accident on 31 -7 -1986 at 12.00 noon near Hanuman Chatti, District Chamoli Garhwal, Involving Bus no. HRX 2791. The petitioner alleged that the accident had taken place due to rash and negligent driving by the bus driver.