KEWALA DEVI Vs. BIHAR STATE RAJYA TRANSPORT CORPN

JUDGEMENT

(1.) This appeal under S.110-D(i) of the Motor Vehicles Act arises out of a judgement and award dated 12-7-85 passed by Sri P.K. Saran, District Judge, Nawadah in Claim Case No. 144/19786/84.

(2.) The facts of the case lie in a very narrow compass.

(3.) A bus belonging to the respondent-corporation bearing registration No. BHN 8462 met with an accident in the night between 2-5-78 and 3-5-78. The said bus, according to the findings of the learned Court below itself, was being recklessly and negligently driven by the respondent 4.