LAWS(P&H)-1983-5-80

GOLU Vs. JASWANT SINGH AND ANR.

Decided On May 24, 1983
Golu Appellant
V/S
Jaswant Singh And Anr. Respondents

JUDGEMENT

(1.) ON November 19, 1978 at about 2 p.m. bus No. PUC -3124 of the Pepsu Road Transport Corporation while over -taking another vehicle on the Grand Trunk Road, a little beyond, Goraya crashed head -long into a Fiat car PUV -7054 coming from the opposite direction. Three occupants of the car died as a result of the injuries suffered by them; while the others received injuries. The deceased being Ashok Kumar, the driver of the car, his minor son Bobby and Sudesh Kumar. The injured included Asha Rani, the widow of said Sudesh Kumar, deceased, their minor children Golu and Chintu besides Kusam Jindal, the widow of Ashok Kumar and their son Manu.

(2.) ALL the above named injured filed separate applications under Section 110 -A of the Motor Vehicles Act, seeking compensation for the injuries suffered by them in this accident. In addition a claim for compensation was also put in by Asha Rani and the other legal representatives of Sudesh Kumar, deceased, for the loss suffered by them on account of his death. Similarly, Kusam Jindal, the widow of Ashok Kumar, deceased, claimed compensation for the loss arising from his death. Finally, there was a claim by Amin Chand and Bimal Kumar, the owners of the car PUV -7054 for a sum of Rs. 15,000/ - as compensation for the damage to the car.

(3.) THIS order will dispose of the bunch of 7 appeals being F.A.O. 400 to 406 of 1981 arising from this accident filed by the claimants seeking enhanced compensation.