U.P. STATE ROAD TRANSPORT Vs. YASHODA DEVI

JUDGEMENT

(1.) THIS is a bunch of three first appeals from a common order dated 25th January, 1979, of the Motor Accidents Claims Tribunal, Meerut (hereinafter to be referred to as 'the Tribunal').

(2.) THE deceased, namely, Kishan Chand. boarded the Roadways bus no. 9489 UST running from Delhi to Hardwar for Kumbh Mela on 12-4-1974, and at about 9.30 p.m. on the said date, the said bus and a truck no. 2050 UST coming from Saharanpur to Meerut dashed into each other near Modipuram. The accident causrd injuries to several passengers travelling in the but, who were admitted, along with Kishan Chand in the Civil Hospital of Meerut, where Sri Kishan Chand succumbed to his injuries on 13-4-1974 at about 5,45 p.m. Thereupon, his widow, children and mother claimed a compentation of Rs. 1,00,000/- before the Tribunal. The Tribunal, however, awarded the compensation at Rs. 53,000/- by the order dated 25-1-1979.

(3.) INVOLVING a common issue, all the three appeals are consolidated and disposed of together.