Prakash Krishna, J. - (1.) This appeal has been preferred against the award dated 4.2.1999 passed by Motor Accidents Claims Tribunal in M.A.C.T. No. 180 of 1995.
(2.) The claim petition was filed by the claimant-respondent on the allegation that he was posted as a driver in bus No. UMH 9158 and was driving it from Jaunpur to Pratapgarh Patti on 5.7.1991. The aforesaid bus belonging to the appellant met with an accident with a truck which was being driven rashly and negligently. Claimant who was driver of the aforesaid bus of the appellant applied brakes but the truck collided with the bus, with the result that the claimant received injuries in his right leg and became unconscious. He was confined to the hospital for a period of about two months and has claimed compensation for a sum of Rs. 52,000. The said claim has been decreed in part by Claims Tribunal. It has awarded a sum of Rs. 40,000 as compensation against the appellant.
(3.) Raising the short controversy present appeal has been filed. It was submitted by the learned counsel for the appellant that the Tribunal has committed illegality in awarding damages against the appellant in favour of its driver who was driving the appellant's bus.;