BANT SINGH Vs. PRTC AND ANR.

JUDGEMENT

(1.) The present appeal has been filed by the claimant, challenging the award dated 1.12.1995, passed by the learned Motor Accident Claims Tribunal, Patiala, (for short 'the Tribunal') vide which, the claim petition of the appellant was dismissed.

(2.) Learned counsel refers to the statement of PW1 Piara Lal, driver of the bus and states that the accident occurred when the driver of the Bus tried to overtake the three-wheeler and he lost control over the bus and hit into the front side of the truck coming from the opposite side. The truck was on his side. The driver of the truck was not negligent.

(3.) On the other hand, the learned Amicus Curiae submits that when the driver of the truck saw the bus overtaking the three wheeler, he had amble opportunity to halt his vehicle. It was head on collusion. The learned Tribunal has rightly held negligent the driver of the truck as well. He prays for the dismissal of the appeal.