GENERAL MANAGER, RSRTC Vs. BHAGWAN & ANR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This misc. appeal has been filed by the General Manager Rajasthan State Road Transport Corporation, Parivahan Marg, Jaipur (in short the non-claimant appellant) against the award dated 18-2-1998 passed by Motor Accident Claims Tribunal, Beawar wherein the claimant Shri Bhagwan (in short claimant respondent) was awarded compensation in the amount of Rs. 61,000/- for the injuries suffered by him in an accident which took place on 25-10-1995 at 5.30 p.m. at Tatgarh Road near bus stand Beawar.

(3.) The facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.