Sudhir Narain & V.M.Sahai, JJ. - (1.) This appeal is directed against the order dated 8.12.2000 passed by Motor Accidents Claims Tribunal awarding compensation of Rs. 2,29,000 to the claimants- respondents.
(2.) The claim petition was filed with the allegation that on 6.8.1998 due to rash and negligent driving of the Corporation bus No. UP 65-G 0618 by Raj Kumar dashed with the Tempo No. UP 71-A 6924 driven by Ram Babu, he received fatal injuries. He died in the accident.
(3.) The claim petition was contested by the appellant. It was denied that the vehicle was being driven rashly and negligently by the driver of the Corporation bus. The Tribunal after considering the material and evidence on record, came to the conclusion that the accident was caused due to rash and negligent driving of the Corporation bus. The claimants-respondents were entitled to compensation of Rs. 2,29,000.;