DIVISIONAL CONTROLLER KSRTC Vs. KOMAL AND ORS.

JUDGEMENT

(1.) This is an Appeal filed by Respondent challenging the Judgment and Award of Motor Accident Claim Tribunal, Latur, passed on 26th April, 2012 in a Motor Accident Claim Petition under Sec. 163 of the Motor Vehicles Act, 1988, thereby directing it to pay compensation amounting to Rs. 3,47,000/ - to original claimants on account of death of Hari S/o. Sadashiv Gaikwad @ Kamble in the accident that took place on 4th December, 2010.

(2.) Brief facts are thus: - -

(3.) Respondent (present Appellant) opposes the complaint and contended that driver of the bus was driving it in a moderate speed from extreme left side, but in attempt to overtake a lorry, the Jeep gave dash to the bus by coming on wrong side. According to the Respondent, the accident happened because of fall of deceased Hari in driving the Jeep.