UNITED INDIA INSURANCE CO LTD Vs. BUNDU ALI

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal, awarding a sum of Rs. 1,39,500 as compensation to the claimants-respondents.

(2.) The claim petition was filed by the claimants-respondents with the allegations that Allah Bakhsh, while going on the road on 22.10.1997, was crushed by a private bus No. PAB 8573 and he died on the same date on the spot.

(3.) The claim petition was contested by the appellant as well as by the owner of the bus. It was denied that the accident was caused due to rash and negligent driving of the bus. Respondent No. 9 also denied that he was owner of the bus.