ATLANTIC EAST LIMITED Vs. RAM PRAKASH

JUDGEMENT

(1.) These are two appeals against the order of the Motor Accident Claims Tribunal dated May 3, 1967.

(2.) These are the facts. One Ram Parkash Kapahi was going on a scooter on May 25, 1965. His wife was a pillion passenger with him. He was then building his house. His wife was looking after the construction. He had gone to the site to take her in the evening.

(3.) Kapahi at the relevant time was a civilian staff officer at the Army Headquarters, New Delhi. He was 47 years old then He was drawing a pay of Rs. 1,165.00 per month. He was going from south to north. He was living at Baird Road. In other words he was going from South Delhi to New Delhi proper.