S.C.Mohapatra, V.P.Goel, JJ. - (1.) This is an appeal by the owner under Section 110-D of Motor Vehicles Act, 1939.
(2.) On 22.9.1986 deceased was travelling in a bus belonging to the appellant. On the way the bus hit a cart carrying long poles. One of the poles pierced into the bus and caused injuries to the deceased to which he succumbed. On this account attributing negligence in driving of the bus, widow of the deceased and his major sons have filed an application claiming compensation of Rs. 4,00,0007-.
(3.) Owner contested the application where it asserted that there was no negligence in driving of the bus and accordingly, it would not be liable to pay compensation.;