DEEP RAM Vs. H.R.T.C.

JUDGEMENT

(1.) We have heard learned Counsel for the parties further today and feel that, in the circumstances of the present case, the finding recorded by the Motor Accident Claims Tribunal, Solan to the effect that the case was not a fit one for condoning the delay in the presentation of the claim petition deserves to be set aside./SPARA>

(2.) Deep Ram appellant, was travelling in a Bus of the H. R. T. C. bearing registration No. HIE -72 alongwith his wife from Bilaspur to Kotla. This was on February 4, 1988. An accident took place near Danoghat. In it, Deep Ram sustained a number of injuries. The driver of the Bus also died in it.

(3.) After remaining in the hospital at Shimla for about 11 days, Deep Ram was discharged on February 15, 1988. The case of Deep Ram is that he remained unconscious for a period of about 5 days after the accident. Several injuries, which are mentioned in the discharge slip (marked X), were found on the person of Deep Ram for which treatment was given to him.