HIMACHAL ROAD TRANSPORT CORPORATION AND ANOTHER Vs. MANMOHAN SINGH
LAWS(P&H)-2012-5-548
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 16,2012

Himachal Road Transport Corporation and Another Appellant
VERSUS
MANMOHAN SINGH Respondents

JUDGEMENT

- (1.) The Himachal Road Transport Corporation has preferred the present appeal against the Award dated 15.3.1996, passed by the learned Motor Accident Claims Tribunal, Hoshiarpur, (for short, 'the Tribunal').
(2.) The brief facts of the case are that on 8.11.1994, Manmohan Singh, claimant-respondent was going on a tractortrolley which was hit by a Bus bearing registration No.HIE-1388 from behind. The claimant-respondent received multiple injuries.
(3.) In the claim petition, compensation of Rs. 60,000/- was granted to the claimant recoverable from the owner and driver of the offending bus.;


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