SUSHIL KAJAL Vs. JAL SINGH

JUDGEMENT

(1.) A claim petition before Motor Accidents Claims Tribunal, Kurukshetra, was filed by Kavita Kajal and Sushil Kajal, claiming to be grandchildren of Beero Devi who had died on 8. 1. 1986.

(2.) THE case of the appellants was that on 8. 1. 1986, Beero Devi boarded bus No. HRL 9659 from her village and while she was getting down the bus at village Mathana, the bus conductor had blown whistle whereupon the driver immediately started the bus as a result whereof Beero Devi received a jerk, fell down and was crushed under the wheels of the said bus. The claim petition was restricted under no fault liability only.

(3.) ON the pleadings of the parties, the Motor Accidents Claims Tribunal framed the following issues: