- (1.) The Appeal No. 136 of 1985 has been filed by the owner of bus, bearing registration No. U.T.P. 7768. Cross objection has been filed by the insurer of truck, bearing registration No. U.S.G 9866. The brief facts of the case are that on 19.6.1982 when the claimant was travelling in bus bearing registration No. U.T.P. 7768 from Faizabad to Jhansi, the said bus met with an accident with truck, bearing registration No. U.S.G 9866. As a result of the accident, the claimant suffered grievous injuries and his right hand has been subjected to injuries which resulted amputation of right hand. The Tribunal has awarded the compensation at ' 30,000 and held both, bus as well as truck responsible for the accident and apportioned the liability to the extent of 70% on the bus and 30% on the truck.
(2.) Sri Sameer Sharma, learned counsel for the appellant, namely, bus owner, submitted that both bus and truck collided with each other, therefore, equal liability should be fixed.
(3.) I do not find substance in the argument of learned counsel for the appellant.;