KRISHANU RAM Vs. BHAGIRATH AND ORS.

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 28.4.2009, made by the Motor Accident Claims Tribunal Bilaspur, H.P. in MAC No. 85 of 2007, titled Krishanu Ram versus Bhagi Rath and others, for short "the Tribunal", whereby the claim petition filed by the claimant came to be dismissed, hereinafter referred to as "the impugned award", for short.

(2.) Smt. Shanti Devi was traveling in the bus bearing registration No. HP -63 -0467 owned by HRTC, on 21.8.2007, which met with an accident while she was de -boarding the said bus at Ghagus (Bridge) and died on the spot. The claimant Krishanu Ram -husband of the deceased, filed claim petition for the grant of compensation to the tune of Rs. 10 lacs, as per the break -ups, given in the claim petition.

(3.) The claim petition was resisted and contested by the owner, driver and conductor and following issues came to be framed.