MAHARASHTRA STATE ROAD TRANSPORT Vs. HIRALAL TULSHIRAM PATIL

JUDGEMENT

(1.) This appeal is at the instance of the M.S.R.T.C. Dhule, hereby taking exception to the judgment and award dtd. 31/3/2015 in M.A.C.P No.1007 of 2009 filed by present respondent on account of accidental death of his buffalo-calf.

(2.) On 12/2/2008 at Jalgaon-Dhule Road, a bus bearing No. MH-12/OH-8766 owned by present appellant and driven by its employee Dipak, who was allegedly driving the bus rashly and negligently, gave dash to a small buffalo-calf belonging to respondent/original claimant. The said buffalo-calf wat hit at her head and calf died on the spot. The FIR of the incident was filed at Taluka Police Station, Dhule vide C.R.No.56 of 2008.

(3.) Respondent has set up the above claim before the Tribunal seeking compensation to the tune of Rs.6,54,800.00. Present appellant/original respondent appeared in the matter and resisted the claim by filing the written statement.