H.R.T.C. Vs. INDER SINGH

JUDGEMENT

(1.) THIS appeal by the appellant HRTC is directed against the award of the Motor Accident Claims Tribunal (2), Shimla in MAC Case No. 74 S/2 of 1997 decided on 1.8.2000 whereby he has awarded compensation of Rs. 2,87,000/ in favour of the claimant.

(2.) THE claimant has also filed cross objections and the delay in filing the cross objections has been condoned vide separate order dated 25.11.2005. Both, the appeal and the cross objections are now being disposed of by this judgment.

(3.) THE HRTC contested the claim petition and one of the pleas taken was that the driver had unauthorisedly taken the bus. The learned Tribunal has passed the award as aforesaid in favour of the claimant.