GAMBHIR SINGH Vs. SHIV KUMAR GUPTA

JUDGEMENT

(1.) HEARD Mr. S. C. Bhatt, counsel for the appellant and Mr. Rajesh Joshi, counsel for the respondent no. 3.

(2.) PRESENT appeal has been filed against the judgment and order dated 25. 4. 1988 passed by the Motor Accidents 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 accidents Claims Tribunal, Chamoli for grant of compensation on account of death of Lalji Ram in a motor vehicle accident on 31. 7. 1986 at 12 noon near Hanuman Chatti, district Chamoli Garhwal, involving bus no. HRX 2791. The claimant alleged that the accident had taken place due to rash and negligent driving by the bus driver.