K. Venkataswami, J. - (1.) In spite of Notice of Lodgment of Petition of Appeal has been served, the Respondent has not entered appearance to contest this appeal.
(2.) The facts, as found by the Motor Accident Claims Tribunal, Kamrup, Guwahati, are given below.
(3.) The appellant was a passenger in a bus belonging to the Respondent-Corporation. On 17-10-1983, when the bus reached the last stoppage and when the passengers were alighting from the bus, a bomb exploded inside the bus as a result of which the appellant sustained serious injuries on his legs. The other passengers also suffered serious injuries due to the bomb explosion. On account of this, the appellant preferred M. A. C. Case No. 64 (K)/84 claiming a compensation of Rs. 3,82,000/-. The Tribunal found that it had jurisdiction to entertain and adjudicate the claim since the bomb had exploded inside the bus. The Tribunal held that the injuries sustained by the appellant were permanent in nature and awarded a compensation of Rs. 1,20,000/- by order dated 2-2-1993.;