BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Denial of just compensation to victims of motor accidents could never have been the aim of the law, relating to the payment of court-fees in such cases as now exists in the State of Haryana, yet this is the inevitable consequence in the case of claimants unable to pay the heavy court-fees prescribed. Illustrative of this is the case in appeal here.

(2.) The claimant-Balbir Singh has suffered permanent loss of vision from the right eye as also a head injury as a result of the injuries, he sustained when the Haryana Roadways Bus HRE 1244, he was traveling in, met with an accident with the truck HRE-2452 coming from the opposite direction. This happened on September 8, 1978 on the Ambala-Chandigarh road.

(3.) It was the finding of the Tribunal that this was a case of contributory negligence with both the bus driver as also the truck driver being equally to blame.