RAJASTHAN STATE ROAD TRANSPORT CORPORATIONS, JAIPUR Vs. NARAYAN RAM AND OTHERS

JUDGEMENT

(1.) The appellant has filed this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short 'the Act') against the Award dated 25-11-1994 passed by the learned Motor Accidents Claims Tribunal, Jodhpur (hereinafter to be referred as 'the Tribunal').

(2.) The brief facts materia for the disposal of this appeal may shortly be stated as follows:

(3.) The post-mortem of the deceased was performed by the Medical Officer on 1-3-1991. According to the post-mortem report, Babulal died on account of head injuries. After investigation, a charge-sheet was filed against the driver Abhaisingh for the offences under Sections 304A, 279 and 337 IPC.