CHAIRMAN, VIDYA NETHRA MATRIC SCHOOL Vs. UMSALMA

JUDGEMENT

(1.) The Owner of the Private Bus is the Appellant herein.

(2.) The Respondents 1 to 4 are the Claim Petitioners before the Tribunal, had filed M.C.O.P. No.860 of 2016, claiming Compensation for death of one Mr. Basheer @ Mohammed Basheer in the Road Transport accident on 3/12/2015.

(3.) The factum of the accident, manner of the accident and rash and negligent on the part of the Driver of the School Bus belong to the First Respondent - the Appellant herein are not in dispute.