(1.) THIS order shall dispose of the appeal and the Cross-objection filed by the parties.
(2.) THE appeal is directed against the judgment and award dated 27.2.1982 of the Motor Accident Claims Tribunal, Shajapur passed in Claim Case No. 12/79 whereby the claimant-respondent has been awarded compensation of Rs. 19,410.65 paise with interest @ 6% per annum from the date of application till realisation for the injuries sustained by respondent in a motor accident on 7.3.1979 near Kaked river while coming from Sahpur to Agar.
(3.) THE N.As. (appellants here) denied the claim by filing a joint written-statement. they have denied the rash and negligent driving by the driver and as to the defect in the left door of the motor-bus. It was also asserted that claimant is a naughty boy and despite instructions he was playing with the bolt and latches of the door and because of the disturbance it opened all of a sudden and the claimant fell down. Thus, the accident was due to negligence of the claimant himself.