HNKAM CHAND AND ORS. Vs. GORDAS MAL

JUDGEMENT

(1.) THIS appeal arises out of a claim petition filed by Gurdas Mal claiming compensation to the tune of Rs. 72,500/ - for his leg injury which he sustained in an accident with Truck No. PNR. 1818 on 8th August 1964 at 9. a.m.

(2.) THE Petitioner alleged in the petition that on the day of the accident he was coming back from his lands from village Bajra to Ludhiana side (Rohon Road) when the offending Truck No. PNR 1818 coming from the opposite direction on the same road driven rashly and without blowing horn struck him after coming on the wrong side of the road and its wheels passed over his leg which later on, on the onset of gangrene, had to be imputed in Miss Brown Hospital, Ludhiana, to which he was removed in a tonga from the place of the accident.

(3.) IS the application not properly filed and has the claim been compromised and with what affect ?