GIRIJA PRASAD AGRAWAL Vs. PARWATI DEVI

JUDGEMENT

(1.) THESE two appeals have been referred to Full Bench for testing the correctness of two decisions of this Court, one by Division Bench in the case of Bhola Nath Yadav v. Hemwati, (2002)2 JLJR 411 and the other by a learned Single Judge in Oriental Insurance Company Ltd. v. Jashmani Kongari, (2001)1 JLJR 178.

(2.) FACTS which have given rise to the present controversy may be stated :- The deceased along with other persons were traveling by Bus on the relevant date of accident. The deceased was sitting on the roof of the Bus. When the Bus reached near Jaruadih More, several mango trees were spread towards road and the deceased who was on the roof of the Bus, sustained grievous head injury. The deceased was taken to hospital and subsequently he died. In another case, the deceased was travelling on the roof of the Bus. Because of rash and negligent driving, the deceased fell down from the Bus and succumbed to injuries.

(3.) THE Claims Tribunal has come to a finding that the insured has violated the condition of permit as well as the terms and conditions of policy of insurance and, therefore, the Insurance Company is not liable to pay compensation to the claimants. Hence, these appeals by the owner-appellant.