ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and award dated 17/9/1999 passed by Motor Accident Claims Tribunal, Chittorgarh ('the Tribunal'), whereby, the Tribunal awarded a sum of Rs. 90,220/- as compensation against the appellant Corporation and has exonerated the owner of the bus along with Insurance Company.
(2.) The application for compensation was filed by Hari Prasad for the injuries suffered by him while travelling in bus No. RJ-14-P-2795.
(3.) The application for compensation was contested by the owner of the vehicle as well as the Corporation with which the vehicle was attached/on contract.;