(1.) These are two conjoint appeals. They arise out of a fatal accident case.
(2.) One Thakur Dass, a resident of Seelampur-a trans-Yamuna area-was going on a cycle on January 27, 1965. It was about 9.30 a.m. He left his home for the place of work. He came out of the street in order to reach the main G.T. Road. He traversed the main road and went to his left. He was coming towards Delhi. A truck bearing registration No. PNR 2579 was coming from Delhi at a great speed. The truck suddenly turned towards its right hand side when it ought to have kept to its left and knocked down the cyclist after going on the wrong side of the road. As a result of this accident Thakur Dass received fatal injuries and died soon after on way to hospital.
(3.) Thakur Dass, victim of the fatal accident was a youngman of 23 years of age. He was a man of modest means. He followed an humble occupation in life. He was a tailor and cutter by profession. He was working under his employer at Jangpura and was being paid about Rs. 150.00 per month. He was also doing tailoring work at home and was thus supplementing his income by Rs. 50.00 or so.
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