SURJIT SINGH BHATIA Vs. SEGALLA RAMULU AND ORS.

JUDGEMENT

(1.) IN an accident which took place at a crossing in Amritsar on 3.3.1972 at about 4.30 p.m., the claimant, Surjit Singh Bhatia received injuries in respect of which he filed an application under Section 110 -A of the Motor Vehicles Act seeking Rs. 40,000/ - as compensation.

(2.) ACCORDING to the claimant he was sitting on the pillion seat of the motor cycle No. P.N.K. 9723 which was being driven by Jaswant Singh. He was coming from his office on the road in Amritsar Cantonment going from north to south when a military jeep came from the side road and struck and grazed against the motor cycle on account of the negligence and carelessness of the driver of the jeep. The motor cyclist and he were thrown down and suffered injuries thereby. He further stated that the driver of the jeep did not blow any horn or give any signal to indicate the direction in which he intended to proceed.

(3.) THE Tribunal came to the finding that there was no impact between the motor cycle and the jeep and the accident was the result of the motor cyclist having fallen when brakes were applied while it was travelling at high speed. It was consequently held that there was no rash and negligent driving of the military jeep.