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Judgment
Srinivasan, J.—There is no error in the finding of the Tribunal that the accident occurred on account of the rash and negligent, driving of the
appellant bus. The appellant denied the accident in question. The claimant has given evidence as P.W. 1. Another eyewitness has given evidence as
P.W. 4. According to their version, when the claimant was about to board into the bus, the conductor gave the whistle and the driver started the
bus rashly at great speed, with the result the claimant fell down and got injured. It is admitted that the tip-sheet and the log sheet maintained by the
conductor and the driver would show the accident or the absence thereof. The have not been produced in this case. No explanation was offered
before the Tribunal. But before us, learned Counsel for the appellant states that those records would be maintained only for a period of one year
and they will be destroyed after the period of one year. It is seen that the accident occurred on 25.1.1990 and the original petition was filed on
26.2.1990. The appellant had filed its counter even in 1990 long before one year period expired. Hence the appellant ought to have preserved the
records for the purpose of producing before the Court in order to disprove the case of the claimant. It is not open to the appellant to contend that
the records were destroyed after the expiry of the one year by the time the petition was taken up for trial and contend that there was no accident.
The Tribunal has rightly accepted the positive evidence of P.W. 1 and P.W. 4 and rejected the evidence of the conductor, R.W. 1. Hence the
finding of the Tribunal on the question of rashness and negligence is confirmed.
The quantum of compensation awarded is quite reasonable. Having regard to the permanent disability suffered by the claimant and the injuries
suffered by her, we do not find any jurisdiction whatever to interfere with the award of Rs. 44,300/-.
The appeal fails and it is dismissed. Consequently, C.M.P. No. 9346 of 1994 is also dismissed.