NAGALAND UNIVERSITY Vs. NAROLA

JUDGEMENT

(1.) Heard Mr. K. H. Savi, learned counsel appearing for the appellants. Also heard Mr. Temjen, learned counsel appearing for the respondents claimants.

(2.) The appellants challenge the award dated 23.07.2007 in MAC Case No. 32/ 2004, whereby the Nagaland University and its officials were held vicariously liable for payment of compensation to the claimants arising out of an accident involving a University bus driven by Late. Imtimongba, who was employed as a bus driver by the Nagaland University.

(3.) The concerned bus bearing registration No. NL -02-B-1331 was assigned for the daily duty of carrying the University staffs and students from Mokokchung town to the University campus at Lumami. The accident took place on 06.11.2003 afternoon, when the bus was driving back from Waromong village after the bus was used for carrying a dead body from Mokokchung town to Waromong village. In the accident, one Imkongmery and the bus driver Imtimongba died on the spot whereas one Bendangtemsu and Tarepkala sustained serious injuries.