PUNJAB ROADWAYS DEPOT Vs. MADAN LAL SAHNI

JUDGEMENT

(1.) THESE two appeals arise out of the judgment of the learned Single Judge in FAO No. 515 of 1982 dated 23. 4. 1986.

(2.) ON 25. 4. 1980 the claimant Madan Lal was travelling from Chandigarh to Ludhiana in Bus No. PUR 6185 Bus No. 7737 came and struck the Bus in which the claimant was travelling. Both the buses involved in the accident belong to Punjab Roadways. As a result of the accident, the claimant sustained injury on his right arm which resulted in amputation from the right shoulder. The injured-claimant filed a claim petition before the Motor Accident Claims Tribunal, Ludhiana. The Tribunal awarded a sum of Rs. 30,925.00 as compensation under the various heads.

(3.) THERE is no dispute that the claimant sustained an injury in the accident and his right arm was amputated from near the shoulder. Both the Tribunal as well as the learned Single Judge, on the basis of evidence on record, came to the conclusion that the accident took place due to rash and negligent driving on the part of the driver of Bus No. PUI 773.