RSRTC Vs. HUSAINUDDIN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ALL these appeals have been filed on behalf of appellant-RSRTC challenging the quantum of compensation awarded as well as the point of negligence decided by the learned Motor Accident Claims Tribunal, kotputli vide judgment dated 28. 1. 2000 as against the bus driver of RSRTC.

(3.) BRIEFLY stated the facts of the case are that the accident took place on 14. 3. 1998 between bus No. RJ-18p-480 driven by driver of RSRTC and jeep No. M-10a-3495 driven by driver Mohd. Yasin. The accident took place near Bhansi. The bus of the Corporation came suddenly from opposite direction in rash and negligent manner and collided with the said jeep causing injury to Hussainuddin in CMA no. 1171/2000, death of deceased Khatun in cma No. 635/2000 and death of Mohd. Salim chauhan in CMA No. 1543/2000 in the accident.