GEETA Vs. GENERAL MANAGER

JUDGEMENT

(1.) Against dismissal of their claim petition in its entirety by the learned Motor Accident Claims Tribunal-I, Sirmaur District at Nahan vide judgment dated 5.6.2018, instant appeal has been preferred by the claimants.

(2.) Shorn of unnecessary details, facts required for adjudication of the present appeal are:- 2(i). One Sh. Sonu Kumar was riding Motor Cycle bearing registration No. HP-15-9284 alongwith a pillion rider Sh. Abulesh on 16.5.2015. While driving from Kalka to Parwanoo, this motor cycle met with an accident involving bus bearing registration No. HP 03B-6148 owned by respondent No. 1 and driven by respondent No. 2.

(3.) I have heard Mr. Bimal Gupta, learned Sr. Counsel for the appellant, Ms. Reeta Thakur, learned counsel for respondent No. 1 and Mr. Shashi Shirshoo, learned counsel for respondent No. 2 and with their assistance gone through the record.