RSRTC Vs. VIMLA AND ORS.

JUDGEMENT

(1.) Since both these appeals relate to one incident and arise out of the common judgment and award passed by the Tribunal, hence the arguments have been heard together and they are being decided by this common judgment. Brief facts of the case are that the claimants filed a claim petition before the Tribunal with regard to death of Charan Singh in a road accident, which is said to have taken place on 4.6.2009. Thereafter notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment and award dated 28.2.2012, decreeing an amount of Rs. 5,09,000/- as compensation in favour of claimants.

(2.) Being aggrieved by the aforesaid judgment and award passed by the Tribunal these two appeals have been filed: One by RSRTC and another by the claimants for enhancement of compensation.

(3.) Learned counsel for the RSRTC has contended that the Tribunal has committed error while passing the award. He has further contended that a perusal of the site plan prepared by the police during investigation shows the position of the bus and tractor and the place where they collided, but the learned tribunal has ignored this aspect of the matter. Even if the accident is held to be proved, then it is a case of contributory negligence, but the Tribunal held only the RSRTC liable to pay the compensation. Hence, the impugned judgment and award passed by the Tribunal should be quashed and set-aside.