RAJAN SHARMA Vs. RAVINDER SINGH AND OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is the award, dated 20th October, 2009, passed by the Motor Accident Claims Tribunal, Una, H.P., (for short, the Tribunal), in Claim Petition No.36 of 2006, titled Rajan Sharma v. Ravinder Singh and others, whereby the claim petition was dismissed, (for short, the impugned award).

(2.) Claimant invoked the jurisdiction of the Tribunal under Section 166 of the Motor Vehicles Act, 1988, (for short, the Act), and sought compensation to the tune of Rs.17.00 lacs, as per the break-ups given in the claim petition.

(3.) Respondents No.1 to 3 i.e. the driver of the bus (respondent No.1) and the Himachal Road Transport Corporation (respondents No.2 and 3) resisted the claim petition by filing replies.