UNION OF INDIA Vs. SUGRABAI

JUDGEMENT

(1.) On 13th September 1960 one Abdul Majeed was going on a bicycle from Bhagur to Deolali camp near Nasik. At that time defendant No. 1, who was a driver employed in the defence department, came in a military truck from the opposite direction. The military truck dashed against the bicycle of Abdul Majeed with the result that Abdul Majeed received severe injuries and died on the spot. He left behind his young wife and six minor children. The wife and the children filed a pauper suit for the recovery of damages estimated at Rs. 30,000 from defendant No. l and from the Union of India defendant No.2. The plaintiffs alleged in the plaint that the accident occurred because of the rash and negligent driving of defendant No. l, that defendant No. l was on Govemment duty when the accident took place, and that both the defendants were liable for damages. In his defence, defendant No. l denied that he was rash or negligent in driving the truck and further pleaded that the amount of damages claimed by the plaintiffs was excessive. The Union of India took up the same defences and advanced a further plea that they were not liable for the tort alleged to have been committed by defendant No. l as the latter was in military service. On the evidence led before him the learned trial Judge found that the accident was occasioned by the rash and negligent driving of defendant No. 1, that the amount claimed by the plaintiffs by way of damages was fair and proper, and that the Union of India was liable for the tort along with defendant No. 1. On these findings the learned Judge passed a decree for the payment of Rs. 30,000 and costs by the defendants to the plaintiffs. From this decree the Union of India has filed the present appeal. No appeal was filed by defendant No. 1.

(2.) Adequate evidence was produced at the trial to show that at the time of the accident the deceased Abdul Majeed was riding on his bicycle on the left side of the road, that defendant No. l came in his truck at great speed from the opposite direction, that he swerved to his right to pass a tonga, that he dashed the truck against the bicycle of the deceased and that thereafter the truck went to a distance of 108 feet and struck against a tree. Defendant No. l was convicted by Court Martial under Section 304A I. P. C, for causing death by rash and negligent driving. In view of the evidence on record the learned Government Pleader, who appeared before us on behalf of the Union of India did not find it possible to contest the trial Court's finding that the accident was occasioned by the rash and negligent driving of defendant No. 1.

(3.) Two contentions were advanced by the learned Government Pleader before us: (1) that the Union of India was wrongly held liable for the tortious act of defendant No. 1, and (2) that the amount of damages allowed to the plaintiffs was excessive.