LAWS(RAJ)-2019-10-36

DAKHU Vs. R S R T C

Decided On October 16, 2019
Dakhu Appellant
V/S
R S R T C Respondents

JUDGEMENT

(1.) This misc. appeal has been filed by the appellants/ claimants challenging the impugned judgment dated 14.3.2000 whereby the claim of the appellants has been rejected.

(2.) The unfortunate accident happened on 7.2.1996 in the afternoon at about 1:20 PM when the deceased conductor Kishanlal was travelling in the RSRTC bus. When the bus reached at Village Marudi, the door of the bus opened whereupon Kishanlal fell down and sustained injuries resulting into his death.

(3.) The admitted position in the matter is that late Kishanlal was the official conductor of RSRTC bus and his death has occurred on account of falling from the bus while on duty.