KAMLA AND OTHERS Vs. DHARAMBIR AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 10.11.2003 passed by the Motor Accidents Claims Tribunal, Panipat (for short 'the Tribunal').

(2.) This was burnt case and has been reconstructed from the salvaged record and copies supplied by counsels subject to all just exceptions.

(3.) In a motor vehicular accident that occurred on 22.9.2002 Bishan Singh @ Bishan Ram, aged 53 years, lost his life. He was sitting on a bench in front of a tea vendor when a rashly and negligently Haryana Roadways Bus bearing registration No. HR-45-2689, struck with a Kikkar tree and then hit the deceased. He died on the spot. FIR No. 319 dated 22.09.2002 was registered at Police Station Model Town, Panipat.