Arun Bhansali, J. - (1.) This appeal under Section 173 of the Motor Vehicles Act, 1988 (‘the Act’) has been filed by the appellant-Corporation aggrieved against the award dated 22.4.2014 passed by the Motor Accident Claims Tribunal, Udaipur (‘the Tribunal’), whereby the Tribunal has awarded a sum of Rs. 4,08,000/- along with interest @ 9% p.a. from the date of filing of the application for compensation to the respondent-claimant.
(2.) The application for compensation was filed by the respondent inter-alia with the averments that on 13.12.2009 at about 7:30 p.m. he was waiting at bus stand Delwara when Bus No. RJ-06-P-1805 came and after the passengers deboarded from the bus and he tried to board the bus, the driver moved the bus, resulting in his falling down and the rear wheel of the bus crushed his right leg and he suffered other injuries also, It was alleged that the accident occurred on account of rash and negligent driving of the driver and he was entitled to compensation to the tune of Rs. 25,54,500/-.
(3.) The application for compensation was resisted by the driver and the Corporation.;