NISAR AHMAD Vs. DWARIKA NATH BAKSHI

JUDGEMENT

(1.) Heard Sri A.D.Saunders for the appellant and Sri A.K.Shukla for the respondents.

(2.) This appeal has been filed from the award of Motor Accident Claims Tribunal/VIII Additional District Judge, Meerut, passed in Motor Accident Claim Case No. 180 of 1981, by which Rs.50,000/- has been awarded as compensation to the claimant.

(3.) Ramesh Kumar Bakshi (the deceased) was going on his cycle on 04.04.1981 at 14.45 hrs. He was hit by the bus No. UTL 6769 (the bus) belonging to the appellant. In this accident, he received fatal injuries. Dwarika Nath Bakshi, (the father of the deceased) filed MACC No. 180 of 1981 for compensation, which has been partly allowed by the Motor Accident Claims Tribunal by judgement dated 18.05.1985. Hence, the present appeal has been filed by the owner of the bus.