SURESH CHOPRA Vs. PUNJAB ROADWAYS AND ORS.

JUDGEMENT

(1.) THE Punjab Roadways bus PUA 9349 was on its way to Amritsar from Jandiala when it hit into a stationary truck from behind. As a result of the impact between these two vehicles, the claimant Suresh Chopra, who was travelling in the bus sustained injuries. This accident had occurred on August 14, 1973 at about 8.15 p.m.

(2.) THE Tribunal negatived the claimant's claim for compensation for the injuries suffered by him, holding that he had failed to prove that the bus driver was to blame for this accident.

(3.) IT has also come in evidence that the bus was being driven at a fast speed at the time of the impact. Indicative of this is the fact that the stationary truck was pushed to some distance on account of the impact and at the same time a number of passengers in the bus received injuries which were serious injuries too in some cases.