MAJOR BHUPINDER SINGH GEWAL Vs. PUNJAB ROADWAYS PATHANKOT

JUDGEMENT

(1.) - This is an appeal by the claimant against the award dated 1. 2. 1986 passed by the Motor Accidents claims Tribunal, Karnal.

(2.) THE appellant was injured in an accident which occurred on 8. 3. 1984. He was travelling in a Punjab Roadways bus which collided with an oil tanker belonging to respondent No. 3 and driven by respondent no. 4. The said tanker was insured with respondent No. 6.

(3.) THE Tribunal came to the conclusion that the accident was caused due to negligence of the driver of the tanker and after considering all the factors, determined the compensation of Rs. 1,50,000 to be awarded to the claimant-appellant.