- (1.) HEARD Sri Rajesh Joshi holding the brief of Sri T. A. Khan, counsel for the ap pellants.
(2.) PRESENT appeal has been filed against the award dated 25-04-1988 passed by the Motor Accident Claims Tri bunal in Claim Case No. 9 of 1987. A perusal of the record shows that a sum of Rs. 26,000/- has been awarded towards the claim/compensation against the defendants in the Motor Accident Claims Case. Briefly stated Sri Jagannath Singh was coming back from Badrinathji after Darshan in Bus No. U. R. X. 2791 in the morning of 31st January, 1986, the Bus slipped into a Gorge at about 12 a. m. near Hanuman Chatti due to the negli gence of the driver and Mr. Jagannath Singh along with others succumbed to injuries sustained by them.
(3.) SMT, Bhagwati Devi, widow of the deceased and four sons have claimed Rs. 87,000/- towards compensation from the Bus owner and New India Assurance Com pany with whom the Bus was insured. Smt. Kasturibai A. W. I was exam ined on oath who has stated on oath that she was sitting on the seat behind the driver and the passengers have conveyed to the driver that speed should be moder ate.;