DTC AND ANR Vs. SAMIDA BEGUM AND ORS

JUDGEMENT

(1.) The present appeal is filed by the appellant seeking to impugn the Award dated 10.04.2006.

(2.) The brief facts are that on 18.01.1999 the deceased Mohd. Harun was waiting for his bus at the bus stand at Andrews Ganj. At about 8.40 P.M. the bus in question bearing No. DEP 9416 driven by the driver Jai Pal Singh said to be driving it at a very high speed in a rash and negligent manner coming from Lajpat Nagar and hit the deceased with force. The deceased fell and received fatal injuries.

(3.) Based on the evidence on record the Tribunal held that the accident took place due to the rash and negligent driving of the bus No. DEP 9416 driven by the driver Sh.Jai Pal Singh.