Sudhir Narain and R.B. Misra, JJ. - (1.) This appeal is directed against the order of the Motor Accidents Claims Tribunal dated 23.5.2001 awarding a sum of Rs. 3,13,000 as compensation to claimants-respondents.
(2.) The claim petition was filed with the allegations that Dilip Singh, while going on cycle, was dashed by the bus of the appellant. He was aged about 22 years at the time of his death and was earning Rs. 2,200 per month by selling vegetables, etc. The claim petition was contested by the appellant on the ground that the accident was not caused by the Corporation bus in question. The Tribunal recorded a finding that the accident was caused due to rash and negligent driving by the bus driver of the appellant and on assessment the Tribunal found that the deceased was earning Rs. 2,200 per month and applying the multiplier of 17, awarded a sum of Rs. 3,13,000 as compensation.
(3.) We have heard Mr. Ajay Singh, the learned Counsel for the appellant who has assailed the finding recorded by the Tribunal. It is urged that there was no evidence to prove that the bus in question was involved in the accident. We have seen the judgment of the Tribunal and the materials placed before us. The finding has been recorded on the evidence adduced by the parties. We do not find any illegality in the finding recorded by the Tribunal.;