- (1.) Heard Sri Samir Sharma on behalf of the appellant. We have also examined the records of the First Appeal From Order.
(2.) This first appeal from order under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgement and order of the Motor Accident Claims Tribunal dated 26th September, 1994 passed in Motor Accident Claim Petition No. 293 of 1993.
(3.) The facts as disclosed from record are that on 14.02.1993 at about 7.15 P.M. one Sanjay Mehra who had been married about 13-14 days earlier was returning home on motorcycle bearing registration No. UMV- 6678. At the State Bank of India, Chhipitola Tiraha, while he turning towards Collectorate, a passenger bus bearing registration No. RNP-2119 belonging to Rajasthan Roadways Transport Corporation was coming from the side of Saan-Ka-Taikya road at a high speed dashed the Motorcycle. Due to impact of the bus Sanjay Mehra sustained grievous injuries including one on the head. He succumbed to the injuries on the spot.;