HIMACHAL ROAD TRANSPORT CORP Vs. BINDU

JUDGEMENT

(1.) A bus No.HP -48 -0980, which was going from Baror to Holee (H.P) met with an accident on 01.03.2001. The said accident resulted into death of many passengers including the driver of the vehicle. One of the victims, namely, Deepak Raj Majahan, who hailed from Jammu also died in the said accident.

(2.) A claim petition came to be filed before the learned Motor Accident Claims Tribunal, Jammu on behalf of widow, one daughter and parents of deceased Deepak Raj Mahajan. The learned Tribunal after hearing the parties, awarded compensation of Rs.16,58,600/ - along with interest @ 9% p.a. from the date of filing of the claim petition under the following heads : -

(3.) BEING aggrieved of the said award, present appeal has been filed by the Himachal Road Transport Corporation on the following grounds: -