SAHIL KUMAR Vs. HRTC

JUDGEMENT

(1.) In this appeal, challenge has been laid to award passed by Motor Accident Claims Tribunal (hereinafter in short 'MACT') in MAC Petition No. 102 of 2017, titled as Sahil Kumar vs. Himachal Road Transport Corporation (HRTC) and another whereby claim petition preferred by appellant has been dismissed.

(2.) Appellant had preferred the claim petition for recovery of damages caused to his scooty by debris of wall, which collapsed with hit of bus being driven by respondent No.2 on 30.3.2017 at Bus Stand Hamirpur when it dashed with wall while respondent No.2 was reversing it.

(3.) It is the case of appellant that Bus Stand Hamirpur is adjacent to his house and is separated by brick wall over a retaining wall and on 30.3.2017 at about 8 AM his scooty was parked in his courtyard adjacent to retaining wall whereupon brick wall of Bus Stand was existing and at that time when respondent No. 2 was parking his bus towards petrol pump of HRTC located at Bus Stand Hamirpur, the bus had hit the wall and with its impact wall collapsed and debris had fallen on scooty of appellant.