- (1.) In this appeal, challenge is to award dated 16/1/1986 passed by the Motor Accident Claims Tribunal, Jind, awarding a sum of Rs.20,000.00 as compensation to the claimant(appellant herein) along with interest at the rate of 12 per cent per annum from the date of claim petition till payment, for the injuries sustained in motor vehicle accident that took place on 21/7/1982.
(2.) In brief, the facts of the case are that on 21/7/1982, claimant, Ram Phal, had boarded Haryana Roadways bus bearing registration No.HRJ-3228 from Rohtak. The driver of the bus, namely Kidar Singh (respondent No.3) was driving the bus rashly and negligently when it struck against truck bearing registration No.PBL-5588 driven by Dalip Singh, respondent No.4. As a result of the accident, the claimant along with few other passengers received injuries. Claimant got fractured both his legs which affected his working capacity. Claimant then filed petition before the Motor Accident Claims Tribunal, Jind, for the grant of compensation for the injuries suffered in the said accident.
(3.) Upon notice of the claim petition, respondent No.1, Haryana Roadways, in their written statement took up the plea that the accident took place when truck being driven rashly and negligently came from opposite direction and hit against the stationary bus and that there was no fault on the part of driver of Haryana Roadways bus. Respondent No.3, Kidar Singh, i.e. driver of the bus, in his reply stated that he had stopped the bus at Bus Stand Brahmanwas as some passengers were to get down and thereafter, had hardly covered a distance of 1 km. when the truck came from the opposite direction at a very high speed on wrong side of the road, and caused the accident as a result of which he suffered multiple injuries. Respondent No.4, i.e. driver of the truck in his written statement stated that the accident took place due to rash and negligent driving of bus driver. Respondent No.5, New India Assurance Company, chose not to file any reply.;