MOHINDER SINGH Vs. SANTOKH SINGH

JUDGEMENT

(1.) AN unfortunate accident which cut down prematurely the life of Harinder Singh, aged about 23 years at the time of accident is an occasion in this appeal filed by his parents claiming a compensation of Rs. two lacs.

(2.) THE facts which led to the filing of this appeal lie in a narrow compass. On 7.4.1984, Harinder Singh deceased was driving scooter bearing registration No. PJU-1443 and Baldev Kaur was a pillion rider. When they reached ahead of Chaheru Bus Stop, bus bearing registration No. PBP-3666 came from the opposite direction. It was being driven by Santokh Singh respondent rashly and negligently and at a high speed. It dashed against the scooter of Harinder Singh as a result of which he died.

(3.) FROM the pleadings of the parties, the learned Tribunal framed four issues. On issue No. 1, the learned Tribunal gave a firm finding that the accident had taken place due to rash and negligent driving of respondent No. 1, Santokh Singh. On issue No. 3, the learned Tribunal has held that the appellants are entitled to a total compensation of Rs. 15,000/-.