R.S.R.T.C. Vs. KIRAN BALA

JUDGEMENT

(1.) THE Rajasthan State Road Transport Corporation, Jaipur has filed this appeal against the Award of the learned Motor Accidents Claims Tribunal Bikaner dated 28 -2 -1984 passed in case No. 2 of 1981.

(2.) KUMARI Kiranbala has filed cross objections for increase of the amount of compensation allowed by the learned Tribunal.

(3.) FROM the record, it appears that due to rashness and negligent driving of the vehicle by the Driver, the accident was caused in which the minor girl received injuries on both of her legs.