U. P. STATE ROAD TRANSPORT Vs. MEGHKAUR

JUDGEMENT

(1.) This first appeal from order arises out of the judgment and award dtd. 29/9/2012 passed by the learned Motor Accident Claims Tribunal/learned District and Sessions Judge, Court No.4, Ghaziabad in Motor Accident Claim Petition No.261 of 2011 (Smt. Meghkaur and another v. U.P.State Road Transport Corporation.

(2.) The first appeal from order has been filed by the U.P. State Road Transport Corporation contesting its liability to pay and also the quantum of compensation awarded by the learned Tribunal. An oral cross-objection has been raised on behalf of the respondents-claimants seeking enhancement of compensation. II. Case of the claimants and the respondents before the learned Tribunal:

(3.) Briefly the case of the claimants before the learned Tribunal was that the deceased-Bhikam Singh died in a motor accident on 29/12/2010, which was caused by rash and negligent driving of the UPSRTC bus driver. The deceased was riding a bicycle when he was hit by the offending UPSRTC bus. The claimants were dependant on the deceased and were entitled for compensation from UPSRTC. The UPSRTC resisted the claim of the claimants by filing a written statement. Both parties adduced evidence at the trial. III. Compensation awarded by the learned tribunal: