MOHINDER SINGH SOHAL Vs. RAMESH KUMAR

JUDGEMENT

(1.) This judgment will dispose of three appeals viz., F. A. O. Nos. 169 and 170 of 1975 filed by the parents of deceased Sukhwinder Singh and Gurbinder Singh and F.A. O. No. 171 of 1975 filed by injured Balwinder Singh.

(2.) Three real brothers, namely, Sukhwinder Singh, Gurbinder Singh and Balwinder Singh were going on Motor Cycle No. DHM-2452 when a Government Jeep No. HIM-3633 coming from opposite direction and being driver rashly went out of control of the driver and came to the wrong side of the road and hit the motor cycle which was then being driven on its proper side. After the accident the driver of the jeep ran away, Lieutenant Gurbinder Singh and Sukhwinder Sing died at the spot and Balwinder Singh sustained serious injuries.

(3.) The parents of Sukhwinder Sing and Gurbinder Singh claimed compensation of rupees one lac in regard to the death of Sukhwinder Singh and rupees one lac on account of death of Gurbinder Singh, Balwinder Singh claimed rupees three lacs as compensation on account of the damage and monetary loss that he suffered as a result of the accident.