INDERJIT KAUR Vs. PUNJAB STATE AND ORS.

JUDGEMENT

(1.) COMPENSATION payable for loss of the right arm in the context of the circumstances of the claimant Inderjit Kaur is what falls for determination in this appeal. While travelling in the Punjab Roadways bus PUG 7686, the claimant Inderjit Kaur had her right arm chopped off when this bus collided with another Punjab Roadways bus PUW 3039 coming from the opposite direction. This happened on May 30, 1976, near village Khanpur on the Chandigarh -Ludhiana road.

(2.) IT was the finding of the Tribunal that the accident had been caused due to the rash and negligent driving of both the bus drivers, who were equally to blame for the occurrence. A sum of Rs. 53,000/ - was awarded as compensation to the claimant Inderjit Kaur.

(3.) THE claimant Inderjit Kaur was only about 27 years old when she was involved in this unfortunate accident. She had an M.A. degree in English and History from Punjab University and was at that time a lecturer at the Master Tara Singh Memorial Girls College, Ludhiana, where her emoluments as such were Rs. 550/ -per month.