RAM PARKASH Vs. BAGGA SINGH AND ORS.

JUDGEMENT

(1.) The present appeal has been filed by the claimantappellant, challenging the impugned Award dated 3.6.1997, passed by the learned Motor Accident Claims Tribunal, Ropar ( in short 'the Tribunal'), vide which, the claim petition filed by the appellants was dismissed.

(2.) Learned counsel for the appellant contends that the learned Tribunal has committed a grave error while declining the claim petition. The learned Tribunal did not appreciate the evidence on record. He further submits that the accident occurred due to the rash and negligent driving of the bus driver. Sarwan Singh, eye witness, owner of the Dhaba, has categorically stated that the accident took place in front of his Dhaba. The bus was coming from the side of Kiratpur Sahib at a very high speed. It is also proved from the postmortem report that the death of the deceased was caused due to the injuries suffered by him in the accident.

(3.) On the other hand, the learned counsel for the State submits that the learned Tribunal has rightly dismissed the claim petition of the appellant. He prays for the dismissal of the appeal.