SHARDA RAWAT Vs. BHIM BAHADUR

JUDGEMENT

(1.) THIS is claimants appeal for enhancement of the compensation awarded by Motor Accident Claims Tribunal/Addl. District Judge, Dehradun vide Award dated 08.11.2004 passed in Motor Accident Claim Petition No. 179 of 1999.

(2.) THE claimants, who are unfortunate mother and younger sisters of deceased Km. Savita, claimed compensation of Rs. 3,24,000/ - for her death in the motor accident on 08.09.1999 when the Bus bearing registration No. URN -9405, in which she was coming from her college to her house, met with an accident due to the rash and negligent driving of its driver and overturned resulting in multiple serious injuries to Km. Savita, who succumbed to these injuries the same day. The claimants pleaded that Km. Savita used to earn Rs. 2,000/ - per month from tuition.

(3.) THE owner and insurer of the Bus contested the claim and denied their liability to pay compensation to the claimants. The owner took the plea that the driver was not responsible for the accident, whereas the insurer pleaded that the driver of the Bus was not holding a valid driving license.