LAVA KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is preferred against the judgment and award dtd. 13/10/2000 passed by Motor Accident Claims Tribunal, Sirohi in MACT Case No.9/1992.

(2.) The appeal arises out of an unfortunate accident that happened on 17/11/1991 wherein Dr. Premaram, who was riding on his Hero Puck moped whilst he was going to his private clinic with medicines from Sheoganj to Pindwara was hit by bus, being driven rashly and negligently, belonging to Rajasthan Road Transport Corporation, bearing No.RNP-1383, succumbed to his injuries.

(3.) The Tribunal rejected the claim on the ground that eyewitness Kaluram, failed to disclose bus number and could not recognize the driver and merely deposed that the accident inquestion happened due to rash and negligent driving of bus, which was being driven at a high speed.