- (1.) Learned counsel for the parties i.e. appellant and respondent No.2 have been heard.
(2.) This appeal is preferred against the award dated 2.6.2005 passed by Motor Accident Claims Tribunal (Tribunal for short), Bhiwani. The appellant was granted compensation to the tune of Rs.1,00,000/- for the injuries sustained by him in a road accident on 19.10.2003.
(3.) The appellant had brought his claim on the ground that on 19.10.2003 he along with his sister's son was standing at bus stand Lohari Jattu, waiting for a bus. At about 4.45 p.m., a bus belonging to Rajasthan Roadways bearing No.RJ-13P-2374 came from Bawanikhera side and when the appellant tried to board the same, respondent No.1 suddenly moved the bus and started driving away. The appellant fell down and sustained injuries. He was taken to General Hospital, Bhiwani. A case was registered on the statement of appellant against respondent No.1.;