BEST ROADWAYS LTD Vs. KUNTI DEVI

JUDGEMENT

(1.) Heard Sri Samir Sharma, learned counsel for the appellant. This is an appeal filed by the U.P.S.R.T.C., the owner of the bus, bearing registration No. UP-95-B-2359, challenging the order of the Motor Accident Claims Tribunal, Court No. 2, Hamirpur, dated 26.10.2012, in M.A.C.P. No. 38 of 2012, by which the Tribunal has awarded the compensation to the tune of Rs. 2,02,000.

(2.) It was the case of the claimant that one Ram Sewak was going on his bicycle to his Village Kumhaunpur. When, on Rath Road, he reached in front of Dhyanidas Mahavidhyalay, the aforesaid Bus, which was being driven rashly and negligently, hit the bicycle, as a result of which Ram Singh died on the spot. He was a mason and was aged about 55 years.

(3.) The case of the appellant was that the accident has been caused due to the negligence of Ram Sewak and not due to the negligence of the driver of the Bus.