PHULA DEVI Vs. HRTC

JUDGEMENT

(1.) THIS appeal discloses a shocking state of affairs showing the casual approach of both, the learned Motor Accident Claims Tribunal as well as the learned counsel handling the matter.

(2.) DEWAN Chand who was working as a J.B.T. teacher in Government Primary School, Shanoor, admittedly died in an accident of bus bearing registration No.HP 34-6379 owned by the H.R.T.C. A claim petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act) being claim petition No.36 of 2000 was filed by his widow Phula Devi and mother Hari Dassi before the Motor Accident Claims Tribunal, Kullu on 23.6.2000.

(3.) THIS order was totally erroneous and shows total lack of application of mind on behalf of the Tribunal as well as the counsel.