H.R.T.C. Vs. KRISHNA DEVI

JUDGEMENT

(1.) This appeal under Section 173 of the Motor Vehicles Act is directed against the award passed by the Motor Accident Claims Tribunal, Bilaspur in Claim Petition No. 25 of 1990, decided on 30.8.1993 whereby an award of Rs. 3,00,000/ - has been made in favour of the claimant and against the H.R.T.C.

(2.) The facts necessary for the decision of this case are that deceased Nishchint Singh Sain was working as Junior Engineer. On 14.1.1990 he was traveling in bus No. HID -424 belonging to the H.R.T.C. This bus was hit by truck no. HIB -2634 belonging to respondent No. 2 and insured with respondent No.

(4.) The Tribunal below held that the drivers of both the vehicles were equally responsible for the accident and apportioned the liability 50:50. The Tribunal awarded a sum of Rs. 3, 00,000/ - to the claimant, who is the mother of the deceased.