STATE OF HARYANA Vs. AMANDEEP SINGH

JUDGEMENT

(1.) All these appeals F.A.O. Nos. 1493 to 1505 of 2000 arise from a common judgment in respect of 13 claim petitions and were heard together and are being disposed of by this common judgment. The particulars of these appeals are as under: <FRM>JUDGEMENT_906_ACJ_2002Html1.htm</FRM>

(2.) The accident took place between bus No. HR 37-1166 owned by the appellant and driven by the proforma respondent and the Trax jeep No. DL 1 C-D 6231 driven by one Samitter Singh. The injured and the deceased were passengers in the jeep. The accident took place on 9.9.1996 at about 10.15 p.m. It is the case of the claimants-respondents that on the fateful evening when the jeep was about 200 yards short of Sarsini bus stand on the Chandigarh-Ambala Road near Lalru, it was being followed by a car. The bus came from the opposite direction and was driven by Bal Krishan (now deceased). It being driven in a rash and negligent manner, came on to the wrong side of the road and hit the jeep. It was contended by the respondents-claimants that the jeep was being driven on the correct side of the road and at slow speed.

(3.) Amrik Singh, Manjit Singh and Ajit Singh were passengers of Maruti car following the jeep. They had witnessed the accident. They were examined as eyewitnesses. Appellant examined the conductor as RW 1 and mechanic as RW 2.