MEHAR CHAND Vs. RAMWATI

JUDGEMENT

(1.) CM No. 12948-CII of 2010

(2.) Two claim petitions were consolidated as they arose out of the same accident.

(3.) Pleaded case of the claimants was, that on 5.10.2007 at about 12.30 PM, Ramwati claimant/respondent, along with her husband Dharampal, was coming on Scooty bearing registration No. HR-30-B-5176, from village Fatehpur to village Uncha Gaon, Ballabgarh. She was pillion rider, which was being driven by her husband Dharampal. Scooty was on the left side of the road at a very slow and moderate speed. When they reached near Yadav Farm between village Deegh and Sunper, the offending bus No. HR-38-F-7786, driven by respondent No. 7, rashly and negligently, came from front side and hit the scooty, as a result of which both the occupants fell on the road. While claimant fell on one side, her husband on the other side as they were directly hit by the bus. Both of them suffered injuries, and were taken to Government Hospital, Ballabgarh, while Dharampal died on his way to hospital. The claimant Ramwati was admitted in Central Hospital, Faridabad for treatment.