- (1.) We have heard Shri J.N. Singh, learned counsel for the Appellant/Corporation, and perused the record filed with the Appeal.
(2.) The present Appeal has been filed against the award dated 28.7.2009 passed by the Motor Accidents Claims Tribunal, Meerut in Motor Accident Claim Case No. 868 of 2008.
(3.) The case of the claimant/respondent was that the claimant/respondent alongwith his colleagues was going to village Singhawali Hajipur, District-Ghaziabad by Maruti Van No. UP85J-5307. When they reached near village Bhagwanpur, U.P. Roadways Bus bearing Registration No. up21J-9561 which was being driven by its driver rashly and negligently and on wrong side, hit the said Maruti Van whereby the claimant/respondent sustained serious injuries and three passengers died. The claimant/respondent received four fractures in left hand and serious injuries in other parts of the body.;