MOOLWATI Vs. UTTARANCHAL ROAD TRANSPORT

JUDGEMENT

(1.) MR . B.S. Parihar, Advocate on behalf of Mr. Ram Kishor Arya, Advocate for the appellants. Mr. A.N. Sharma, Advocate for the respondent. They are heard on admission.

(2.) THIS is claimants' appeal for enhancement of the compensation awarded by Motor Accident Claims Tribunal/District Judge, Udham Singh Nagar vide Award dated 13.1.2006 passed in MACP No. 213 of 2004.

(3.) RESPONDENT Uttaranchal Road Transport Corporation contested the claim and pleaded that the accident did not occur on account of the negligence of the driver of the bus, but it was due to sudden failure of the steering and" as such, the Corporation is not liable to pay compensation to the claimants.