S. P. Srivastava, J. - (1.) HEARD the learned counsel for the owner appellant.
(2.) THE appellant has filed the present appeal under Section 173 of the Motor Vehicles Act, 1988, feeling aggrieved by the award of the Motor Accident Claims Tribunal, Meerut, determining an amount of Rs. 8,92,700 as just compensation to which the dependants of the deceased Subodh Kumar Sharma were found entitled to on account of his untimely death having been caused in an accident involving the offending motor vehicle -the bus which was owned and being run by the present appellant. The Motor Accident Claims Tribunal, after careful consideration of the evidence and materials brought on record, had come to the conclusion that Subodh Kumar Sharma had died in an accident involving the offending motor vehicle on 27.4.1996. The deceased was aged about 39 years at the time of death and was employed as a Senior Teacher in Kendriya Vidyalaya, Air Force, Station Hindon, Ghaziabad.
(3.) IT may be noticed that the death had occurred in the accident caused by the explosion of bomb in the Bus. The Tribunal drew ample support for its conclusion from the observations made in the case of Samir Chand v. M. D., Assam State Transport Corporation,, 1998 (3) AWC 2385 :, 1998 (2) TAC 643.;