GURCHARAN SINGH Vs. SAVITRI DEVI

JUDGEMENT

(1.) The controversy in appeal here is with regard to the liability of the Insurance Company.

(2.) Sadhu Ram was killed while travelling in taxi PNY1045 when it went and hit into an electric pole. This happened at about midnight on the night intervening April 4 and 5, 1977 on the Rajpura-Patiala road.

(3.) It was the finding of the Tribunal that the accident had been caused by the rash and negligent driving of the taxidriver. A sum of Rs. 31,000/- was awarded as compensation to the claimants, they being the mother, widow and children of Sadhu Ram deceased. Liability for the amount awarded was confined to the driver and the owner of the car as the Tribunal found that when the accident occurred, there was no permit to use this car as a taxi.