UNION OF INDIA Vs. RAJESH S. NAIK

JUDGEMENT

(1.) THIS appeal challenges award dated 23.2.1995 passed by the Additional Motor Accident Claims Tribunal for Greater Bombay in Claim Application No.434 of 1988. Appellant is opposite party, while respondent is applicant in the said application.

(2.) ON 24.9.1987, respondent was proceeding on his scooter along Walkeshwar Road now known as Dr. B.N. Purandare Road. When he came near Chowpaty Band Stand he was knocked down by Military bus bearing No. 84-P-4538-E. The said bus was owned by appellant herein. In the said accident, the respondent received following injuries:

(3.) BEFORE the Tribunal, parties have led oral and documentary evidence in support of their respective cases. Respondent has examined himself and other witnesses in support of his claim and actual incident as well as nature of injuries suffered by him and total loss caused to him. Appellant has examined driver of the bus.