ASSAM STATE TRANSPORT Vs. DHIRENDRA CHANDRA DAS

JUDGEMENT

(1.) THIS is an appeal from an award made on 23.12.81 by the Motor Accidents Claims Tribunal Meghalaya in MAC Case No. 18 of 1975.

(2.) ON 28.1.68 on account of negligence of the driver of Truck No. ASX 1750 belonging to the Assam and Meghalaya States Road Transport Corporation, the truck collided with a Jeep bearing Registration mark ASA 5263 by which Smt Mrinalini Paul was travelling. In that accident Radius and Ulna of Smt Mrinalini Paul were broken. The Tribunal made an award of Rs. 50,000/-. Being aggrieved by the award, the Assam State Transport Corporation has filed this appeal.

(3.) MR . P.C. Deka, the learned Counsel for the appellant has submitted that the liability would devolve on the Meghalaya State Transport Corporation and not on the Assam State Transport Corporation. In support of his contention, he has referred us to a decision of this Court reported as State of Assam v. Banti Baruah 1978 ACJ 412 (DB).