HIMACHAL PRADESH ROAD TRANS. Vs. KASHMA DEVI

JUDGEMENT

(1.) THE abovementioned first appeal and cross objections arise out of the award dated 6.8.1984 of the learned Motor Accidents Claims Tribunal (I), Solan and Sirmour Districts at Nahan and are being disposed of together by this single judgment.

(2.) BUS bearing No. HPA 1207 belonging to the appellant Corporation hereinafter referred to as the Corporation and which was being driven at the relevant time by the driver Narayan Dass met with an accident on 2.11.1983 near village Dingri at about 8.15 a.m. In the said accident one Lavinder Singh, son of Mata Ram, a passenger of the said bus was killed. A number of other passengers also sustained injuries.

(3.) THE parents of deceased Lavinder Singh, namely, Mata Ram (father) and Gadola (mother) died during the pendency of the present appeal and their names were ordered to be deleted from the memo of parties, since their legal representatives were already on the record as respondent Nos. 3 to 5 in their own rights.