LAWS(DLH)-2007-7-276

BHARAT BHUSHAN Vs. JASPAL SINGH

Decided On July 18, 2007
BHARAT BHUSHAN Appellant
V/S
JASPAL SINGH Respondents

JUDGEMENT

(1.) THE instant appeal is an illustration of what is being currently reported in the press. The menace on the public roads in Delhi by private buses.

(2.) NOT a day passes when a person or two and sometimes up to five are not run over each day by private buses.

(3.) PEN profile of the facts of the present case are that on 11.12.1989, Jaspal, a young boy aged 11 years was in the process of alighting from bus No. DEP 515 when suddenly the driver accelerated the bus. Jaspal fell down and the rear left wheel of the bus ran over his lower limbs. Ex.PW-3/1, the discharge summary from the hospital reveals that the young boy remained hospitalized from 11.12.1989 till 5.1.1990.