GULAB KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed agaiast the award of Motor Accident claims Tribunal, Ambala. The facts:

(2.) THE claimants are the parents of deceased Palwinder Singh alias Balwinder Singh. During the pendency of the appeal, the father of the deceased died and his name was struck out from the array of the parties. The mother is the sole surviving appellant. Palwinder Singh was aged 18 years and a student of 10th Class on the date of the accident. He was run over by bus bearing registration No. HYK 843 belonging to Haryana Roadways. It was being driven rashly and negligently and as a result thereof the deceased who was paddling a cycle was hit and run over by the rear wheel of the bus.

(3.) THE Tribunal on evidence found that the accident took place partly as a result of the negligence of the driver of the bus and partly due 1o the negligence of the deceased.