Sudhir Narain, V.M.Sahai, JJ. - (1.) This appeal is directed against the order dated 21.7.2001 passed by the Motor Accidents Claims Tribunal, Aligarh awarding a sum of Rs. 8,32,758 to the claimants- respondents as compensation.
(2.) Respondent No. 1 filed claim petition before the Tribunal with the allegations that on 5.5.1997 he was travelling in bus No. UP-15-B 8413 owned by U.F. State Road Transport Corporation. When the bus reached near Golauti one private bus No. PAV 6351 coming from the opposite direction collided with the bus. He, his wife Satya Gupta and son Akash Gupta suffered serious injuries due to rash and negligent driving of the bus owned by the appellant. His both legs were fractured. He was treated in Lok Priya Hospital, Meerut, Sir Gangaram Hospital, Delhi and Apollo Hospital, Delhi. He incurred expenses and claimed Rs. 62,98,286 as compensation.
(3.) The claim petition was contested by the appellant and the appellant took various pleas. It was denied that the accident was caused due to rash and negligent driving of the driver of the bus of the appellant. The amount claimed was alleged to be excessive. The Tribunal recorded finding that the accident was caused due to rash and negligent driving of the driver of the bus and on consideration of material evidence came to the conclusion that the claimant was entitled to compensation of Rs. 8,32,758. The appellant has filed the appeal against this order.;