DILIP KESHAV RAO BHONSLE Vs. HARBIR SINGH

JUDGEMENT

(1.) THIS order will dispose of F.A.Os Nos. 283 and 284 of 1976 filed by the claimants and FAOs Nos. 249 and 250 of 1976, filed by the owner of the truck and the Insurance Company. Since all these arise out of injuries caused to the husband and wife in one and the same accident, they are being disposed of by this common judgment.

(2.) ON the night of 3rd March, 1973 at about 9-15 PM, Capt. Dilip Keshav Rao Bhonsale, was going on his scooter on Madhya Marg, Chandigarh from Sector 17 to Chandi Mandir Cantonment. His wife was sitting on the pillion seat. When he was near timber market he saw the truck coming from the opposite direction but when he was near the place where there is a turning for timber market, that truck took a sudden turn towards the timber market and hit his scooter resulting into serious injuries to both of them. Accordingly, the husband and wife filed separate claim petitions. The husband claimed Rs. 1,31,800/-, the break-up of which is as follows: 1. Loss suffered on account of losing chances of promotion: Rs. 1,00,000/- 2. Loss on account of pleasures of life: Rs. 20,000/-

(3.) LOSS of one half of pay for two months: Rs. 1,200/-