NARBADU DEVI Vs. H.R.T.C.

JUDGEMENT

(1.) Both the appeals can be disposed of by this judgment since they arise out of the same award dated 27th April 1984 of the Motor Accident Claims Tribunal (I), Mandi in Claim Petition No. 18 of 1983.

(2.) The accident took place on 17th December 1982. The bus involved was HPM -551 which was travelling from Bus Stand, Mandi to Leda.

(3.) It may be mentioned that in another appeal (FAO (MVA) 50 of 1985) decided on October 26, 1984 by a Division Bench of this Court, it was decided that the accident took place due to rash and negligent act on the part of the driver as well as the Road Corporation. Therefore, we need not re -state the facts and the circumstances of this case.