RAM KARAN MAHTO Vs. RAM SUBHAG RAI

JUDGEMENT

(1.) THIS appeal has been filed against the judgment dated 2.9.95 by which Motor Vehicles Claims Tribunal has allowed Rs. 15,000/ - as compensation to the respondents.

(2.) THE daughter of the claimants -respondents was knocked down by a bus bearing no. BRG 6777 due to rash and negligent driving of the driver of the bus on 7.2.86. The claimants - O.Ps. filed a claim case before the Tribunal claiming only Rs. 15.000/ - as compensation for the death of his daughter. Before the Tribunal, the owner said that vehicle in question was insured at the relevant time with the National Insurance Corporation.

(3.) THE Tribunal after considering the materials on the record found the death of the daughter of the claimants was due to rash and negligent driving of the driver of the bus and has awarded the aforesaid amount against the owner and the insurance company.