CHEEMA DEVI Vs. U P STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) RAJESH Tandon, J. 1. Heard Sri G. B. Pandey, counsel for the appellants, Sri A. N. Sharma, counsel for the respondent no. 1 and Sri K. K. Sah, counsel for respondent no. 3.

(2.) THIS appeal is against the Award dated 26-02-2003, passed by the Motor Accident Claims Tribunal, Pithoragarh for enhancement of the amount of award.

(3.) RESPONDENT no. 2 in his written statement has submitted that the acci dent took place due to rash and negli gent driving by the driver of Bus No. UP 02-A/4075. Bus No. UGP 4733 was parked on the road while the Bus of re spondent no. 1 dashed his bus. The driver of the bus of respondent no. 1 jumped from the bus after collision and the bus rolled behind and fell down into the ditch. The accident took place due to sole negligence of the driver of Bus No. UP-02-A/4075.