MADAN LAL RAMESH CHANDER Vs. JAGDISH SINGH

JUDGEMENT

(1.) A bus and an oil-tanker coming from opposite direction collided on the Rajpura-Patiala road resulting in injuries to Sukhdev Singh, a young student travelling in the bus. This happened on May 26, 1973. Sukhdev Singh succumbed to his injuries in the hospital the next day.

(2.) ON the finding that the accident had been caused entirely due to the negligence of the driver of the oil-tanker, the Tribunal awarded Rs. 19,000/- as compensation to the claimants, they being the parents of Sukhdev Singh, deceased. The driver and owner of the oil-tanker as also the Insurance Company, with which the tanker had been insured were held liable for payment of the amount awarded.

(3.) IN appeal now, Mr. Munishwar Puri, counsel for the appellants sought to assail the finding of negligence recorded against the driver of the oil-tanker, by adverting to the evidence of the only witness examined in this behalf namely AW. 11 Labh Singh. This Labh Singh too was a passenger in the bus involved in the accident.