KRISHNA DEVI AND ORS. Vs. PRTC AND ORS.

JUDGEMENT

(1.) This is an appeal directed by the claimants against the Award dated 09.05.2001 passed by Shri H. S. Bhalla, Motor Accident Claims Tribunal, Chandigarh.

(2.) Briefly stated, Krishna Devi-widow and Joginder Kumar-son of deceased Ram Lok, filed claim petition seeking compensation on account of death of Ram Lok in a motor vehicular accident.

(3.) The case of the claimants set forth in the claim petition is that on 24.08.1997, deceased Ram Lok was going on foot in the bus stand and when he was passing the Patiala counter, one bus bearing registration No. PB-11-F-9722 being driven by Karamjit Singh-respondent in a rash and negligent manner, hit the deceased from the front side due to which he suffered multiple grevious injuries. He was taken to government Hospital, Sector-16, Chandigarh, where he succumbed to his injuries.