SANTRO DEVI Vs. PARTAP SINGH

JUDGEMENT

(1.) ON June 19, 1977, at about 5 p.m., Naik Bharat Singh was standing on the road side near village Dappar on the Ambala-Chandigarh road when the truck HRE 2529 came on to the wrong side of the road and struck against him. Bharat Singh later died as a result of the injuries received by him in this accident.

(2.) IT was the finding of the Tribunal that the accident here had been caused by the rash and negligent driving of the truck driver. A sum of Rs. 23,040/- was awarded as compensation to the claimants, they being the widow and minor daughter of Barat Singh deceased.

(3.) THE evidence on record would show that Bharat Singh deceased was only about 32 years of age at the time of his death. He was employed as a Naik in the army and according to certificate Exhibit A.W. 6/B, which was produced by A.W. 6 Havildar NMV Thampan, his total emoluments were over Rs. 500/- per month. As has been mentioned above, the claimants here are his widow Santro Devi and his minor daughter.