- (1.) The claimants have challenged the order of dismissal passed by the Tribunal rejecting the claim filed by them on the ground that the accident was not established.
(2.) The parents of the deceased have contended in the claim petition that their son Paramjit Singh boarded the bus owned by Dhanesar Bus Service to proceed to his college at about 8.40 a.m. On 28.12.2007. The conductor of the bus, namely, respondent No.2 gave whistle even before the door of the bus was closed and the victim took his seat and the driver of the bus moved the vehicle all of a sudden and as a result of which Paramjit Singh fell down from the front door of the vehicle. The rear tyres of the bus crushed him and thereafter he succumbed to the grievous injuries he sustained in the motor accident. It has been alleged that the accident took place on account of the rash and negligent driving of respondent No.1 and lack of responsibility on the part of respondent No.2.
(3.) Respondents No.1 and 2 denied the accident. It has been stated that the bus owned by respondent No.3 had no connection with the alleged accident. Respondent No.3 on his part has contended that his vehicle was falsely involved in the alleged accident. Respondent No.4 has contended that respondent No.1 did not hold a valid and effective driving licence at the time of alleged accident. Respondent No.4 also denied the accident.;