CHANDER KUMAR Vs. STATE OF HARYANA
LAWS(P&H)-1984-10-30
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 11,1984

CHANDER KUMAR Appellant
VERSUS
STATE OF HARYANA Respondents


Cited Judgements :-

MANGAL KISHORE KAUL VS. UNION OF INDIA [LAWS(P&H)-1988-9-89] [REFERRED TO]


JUDGEMENT

S.S.SODHI,J. - (1.)SEVERAL passengers sustained injuries when the Haryana Roadways Bus HRM 7256, they were travelling in, suddenly went off the road and hit into a tree. This happened at about 3.45 A.M. on May 24, 1976 near the road turning to the Airport at Chandigarh. This bus was coming from Delhi enrouts to Chandigarh at that time.
(2.)THE blame for the accident was fastened upon the bus driver with the Tribunal holding that the accident has been caused entirely due to his rash and negligent driving.
The passenger who suffered the most in this accident was Chander Kumar Pahwa who was awarded Rs. 64,480/- as compensation, while Rs. 3,900/- were awarded to K.N. Singh and Rs. 22,360/- to Manjit Singh Aujla, the two other injured claimants here.

(3.)THE controversy in appeal now Is with regard to the quantum of compensation payable to the claimants.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.