ORIENTAL INSURANCE COMPANY LTD. Vs. HANS RAJ

JUDGEMENT

(1.) THIS appeal by the Insurance Company under Section 173 of the Motor Vehicles Act is directed against the award of the learned Motor Accident Claims Tribunal, Shimla in MAC Petition No. 35-S/2 of 1998 decided on 2.7.2003 whereby he has awarded compensation of Rs.1,38,000/- in favour of the claimant.

(2.) BRIEF facts of the case are that the claimant who is employed as a driver with the HRTC was driving a HRTC bus on 6th September, 1997. At about 1.30 p.m. when the bus of the claimant reached at a place Kuddi near Ghagas a private bus No.HP-14-3383 belonging to Rahul Sood and being driven by one Rajesh Kumar came from the opposite side and there was a collision between the two buses.

(3.) THE Tribunal after recording the evidence and hearing the parties has awarded compensation of Rs.1,38,000/- under the following heads: