BAYER INDIA LTD Vs. TARANJIT KAUR

JUDGEMENT

(1.) THE controversy in appeal is with regard to the ownership of the car involved in the accident, namely DLJ-2680 and the liability imposed in respect thereof for the compensation awarded to the claimants.

(2.) IN an accident between the car DLJ-2680 and a scooter, two persons in the scooter Surinder Singh and Tarsem Lal were killed; while the Third Gurnam Singh sustained injuries. This happened on December 15, 1971 at about 8.30 P.M. near Doraha on the road to Ludhiana.

(3.) WHAT is now challenged in appeal is the liability fastened upon M/s Bayer India Limited for payment of the compensation awarded, taking it to by the owner of the car that caused the accident and the consequent liability also of New India Assurance Company being the Insurance Company with which this car had been insured.