BIMLA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON September 19, 1990, Bus Nos. HYE-1284 and HNR-4415 met with an accident. Bus No. HYE-1284 was going from Ambala towards Chandigarh. It was being driven by Hari Singh. The other Bus No. HNR-4415 was coming from Chandigarh towards Ambala. It was being driven by Albel Singh - the husband of Smt. Bimla Devi - the present appellant. The accident had taken place at about 6.30 A.M. near Baldev Nagar (Ambala City). This place is admittedly close to Ambala. Unfortunately, the drivers of both the buses died. The passengers also sustained injuries. One of the passengers in Bus No. HYE- 1284 also died on the spot. Various claim petitions were filed. This is an appeal filed by the widow and children of driver-Albel Singh.

(2.) IT was pleaded by the claimants that Hari Singh was driving the bus rashly and negligently. It was on account of his mistake that the accident had occurred and that Albel Singh had died at the spot. On the other hand, it was claimed by the legal representatives of Hari Singh that Albel Singh was negligent.

(3.) AGGRIEVED by the order passed by the Tribunal, the claimants have filed this appeal.