Arun Kumar Goel, J. - (1.) This appeal is directed against the award dated 3.1.1995, passed by learned Motor Accidents Claims Tribunal, Shimla, in M.A.C. Petition No. 12-S/2 of 93 of 1992.
(2.) By means of impugned award, a sum of Rs. 60,000 has been awarded to the respondent. This is inclusive of amount, if any, deposited or paid under n6 fault liability. Interest at the rate of 12 per cent per annum from the date of petition, i.e., 5.3.1992 has also been allowed on the compensation.
(3.) Admitted facts of this case are that the respondent was travelling on the fateful date, i.e., 19.9.1991, in the bus of the appellant Corporation bearing registration No. HIS 1720. This bus was on its way from Shimla to Tatta Pani. The appellant had boarded the same at village Dargi on her way to her native village Shamlog, in Tehsil Suni of Shimla District. This bus met with an accident at Mandri and as a consequence of it, Hardayal driver of the ill-fated bus and number of other passengers died at the spot. Respondent being a passenger in the bus along with others, also sustained injuries in her spine, fracture in her left leg and a number of other injuries.;