MANNA BAI Vs. NATHU LAL

JUDGEMENT

(1.) This appeal has been filed by the appellant-claimants who are widow, sons, daughters and mother of deceased-Kalu Ram against the award dated 10.9.1990 passed by the Motor Accident Claim's Tribunal, Jaipur in M.A.C. No. 234/1984.

(2.) Brief facts of the case are that on 2.2.1984 Roadways Bus No. RSB-4505 was being driven by deceased-Kalu Ram from Bhilwara to Jaipur. At about 7.00-7.30 p.m. near Dudu, a truck No. RSB 8623, being driven by its driver-respondent No.1-Nathu Lal rashly and negligently, collided with the Roadways bus, resultantly the driver of the Roadways bus Kalu Ram and two other passengers died and one Kasim Khan sustained injuries.

(3.) After trial, learned Tribunal found 25% contributory negligence of deceased-Kalu Ram-driver of Roadways Bus and after deducting his share of negligence awarded a total sum of Rs. 91,290/- as compensation.