VIDYA SAGAR SINGH Vs. SHANTI DEVI

JUDGEMENT

(1.) HEARD Mr. Udayan Choudhary, the learned counsel for the petitioner and Mr. B.P. Gupta, counsel for the opposite party/respondent.

(2.) THIS revision application is directed against the order dated 4.2.1994 passed by the Claims Tribunal, Hajipur, Vaishali, in Claims Case Nos. 34 of 1994, 11 of 1993, under Section 140 of Motor Vehicles Act, 1988 (hereinafter referred to as 'the M.V. Act'), whereby he passed order for interim compensation of Rs. 25,000/- to the claimant opposite party.

(3.) PURSUANT to the notice, the petitioner, owner of the bus bearing registration No. BRD 7879, appeared and denied the involvement of this bus in the accident. The Claims Tribunal, however, rejected the objection raised by the petitioner and passed order for the payment of interim compensation to the tune of Rs. 25,000/- to the claimant opposite party on the basis of the statements of witnesses recorded in the course of investigation of the police case wherein the witnesses stated that the deceased died on account of accident with bus bearing registration No. BRD 7879.