DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD Vs. BUDHIYA

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal dated 6.9.2001 awarding a sum of Rs, 1,67,000 to the claimants-respondents.

(2.) The claim petition was filed with the allegations that the deceased Anirudh Ben was travelling from Barhaj to Deoria by bus No. UP 52-A 5410. The bus dashed against the tree. He received injuries and died leaving behind him his widow and 6 minor children as dependants. He was aged about 40 years and was earning by labour work.

(3.) The claim petition was contested by the appellant on various grounds. Tribunal has recorded a finding that the accident was caused due to rash and negligent driving of the bus driver and on consideration of evidence awarded a sum of Rs. 1,67,000 as compensation.