MANGILAL Vs. M.P.S.R.T.C.

JUDGEMENT

(1.) THIS order shall also dispose of M.A. No. 245/84 and M.A.No. 275/ 84 M.P.S.R.T.C. and Ors. v. Mangilal.

(2.) BOTH the appeals are directed against the judgment and Award dated 5.5.84 of the M.A.C.T., Indore passed in claim case No. 166/81 whereby the claimant Mangilala has been awarded a compensation of Rs. 12,375/- in all for sustaining injury in the motor accident by bus No. CPH 8750 on 24.5.81. Mangilal was also held liable for contributory negligence and, therefore, the amount of compensation calculated was reduced to half i.e. Rs. 12,375/-.

(3.) THE undisputed facts of the case are that Mangilal sustained injury in the motor accident on 24.5.81. The accident occurred from Motor-bus No. CPH 8750. It was owned by MPSRTC i.e. respondent No. 1 in Appeal No. 245/84. It was being driven by respondent No. 3 Dinesh Kumar Sharma at we time of accident.