O.P.SAXENA, J. - (1.) THIS is an appeal under Section 110-D of the Motor Vehicles Act against the order dated 2nd March, 1978 passed by the Motor Accident Claims Tribunal (VIth Additional District Judge), Meerut dismissing the claim petition with costs on parties.
(2.) ON 27th June 1974 at 5 p.m. in front of the main gate of M/s. Mohan Meakin Breweries, Mohan Nagar, Ghaziabad on Grand Trunk Road, one Hari Singh met with an accident. He was trying to board Bus DLP 4916 operating between Ghaziabad and Delhi and fell down. He came under the rear wheel of the bus and died as a result of the accident. A report of the occurrence was lodged by Ram Kamal Singh, an employee of the Mohan Meakin Breweries, Ghaziabad on the same evening. Shamsher Singh, the father of the deceased filed a claim petition for Rs. 1,00,000/-. It was alleged that the accident took place due to the rash and negligent driving of the bus, by respondent No. 2, Ashok Kumar Respondent No. 1, Gopal Prasad, was impleaded as the owner of the bus. Respondent No. 3, New India Assurance Company Ltd., Delhi was impleaded as the insurer of the bus.
(3.) THE Tribunal considered the evidence on the record.;