BABU RAM Vs. GURDEV SINGH AND OTHERS

JUDGEMENT

(1.) Motor Accident Claims Tribunal, Sangrur (later referred to as 'the Tribunal') dismissed the claim petition filed by appellant for the injuries suffered by him in a motor vehicle accident on 11.12.1992 while traveling in bus bearing registration no. PB-11-9094, owned by Pepsu Road Transport Corporation, Patiala with the observation in para 11 of the award as follows:-

(2.) While dismissing the claim petition the Tribunal has not gone into the factum of accident, causing of injuries to claimant, extent of damage suffered by him and the quantum of compensation to which he is entitled. Section 53 of the Employees' State Insurance Act, 1948 (later referred to as 'the Act of 1948') reads as follows:-

(3.) The Tribunal while concluding that injuries suffered by the claimant-appellant while traveling in a bus was during course of his employment, has observed as follows:-