M.P. STATE ROAD TRANSPORT Vs. SAVITRIBAI BAMAN

JUDGEMENT

(1.) THIS appeal under Section 110-D of the Motor Vehicles Act, 1939 (for short 'the Act') is directed against the award dated 25-8-83 made by the Motor Accidents Claims Tribunal, Dhar (for short 'the Tribunal') in Claim Case No. 61 of 1980.

(2.) IT is not in dispute that the deceased Ramlal aged 30 years was a passenger in the accident bus bearing registration No. CPH 8124 belonging to the appellant Corporation when at about 9.00 p.m. on 12-6-80 it met with an accident and fell in a ravine which is about 150 ft. deep it was being driven by Kaluram an employee of the Corporation.

(3.) THE respondent Nos. 4 and 5 are the parents of the deceased. They had filed a separate claim petition claiming Rs. 31,500/- as compensation. They were ordered by the Tribunal to join in the aforesaid claim petition No. 61 of 1980 and have been impleaded as opposite parties No 3 and 4.