CHAIRMAN U P STATE ROAD TRANSPORT CORPORATION AND THE REGIONAL MANAGER Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL SPECIAL JUDGE N D P S ACT

JUDGEMENT

(1.) Heard Sri Samir Sharma Advocate on behalf of the petitioner.

(2.) U.P. State Road Transport Corporation, Lucknow through its Regional Manager has filed this writ petition with the prayer that the order dated 03.07.2004 passed by the Motor Accident Claims Tribunal, Ghaziabad in Execution Case No. 4 of 2004 as well as recovery proceedings initiated against the Corporation under the Motor Vehicles Act in pursuance of the award dated 19.12.2003 passed in Motor Accident Claim Case No. 76 of 2003 be quashed.

(3.) Respondent nos. 2 to 5 filed Motor Accident Claim Case No. 76 of 2003 before the Motor Accident Claim Tribunal, Ghaziabad claiming compensation due to the death of one Rakesh because of rash and negligent driving of the Corporation's Bus.