SHANGARA SINGH Vs. DEVINDERJIT KAUR

JUDGEMENT

(1.) ON January 13, 1975, at about 5 p.m., Lakhbir Singh while on his way from Amritsar to Majitha on his cycle was run over and killed by a Punjab Roadways Bus PUG 7219. This happened near the Railway Crossing at Hussainpura.

(2.) THE Tribunal found that the accident here had been caused entirely due to the rash and negligent driving of the bus driver. A sum of Rs. 24,000/-was awarded as compensation to the claimants, they being Devinderjit Kaur the widow of Lakhbir Singh deceased and Kishen Singh and Harbans Kaur his parents.

(3.) THE evidence of the three eye-witnesses examined by the claimants namely AW 1 Ajit Singh, AW-2 Gurmukh Singh and AW 5 Balwant Singh is consistent that the bus had gone to the wrong side of the road at a fast speed and ran over Lakhbir Singh deceased who died at the spot. There are no discrepancies or contradictions in the evidence of these witnesses to create any doubt therein and what is more, their testimony stands corroborated by the First Information Report which was recorded soon after the accident on the statement of A.W. 1. Ajit Singh.