LAWS(P&H)-2015-7-760

MONU ALIAS SONU Vs. RANJIT SINGH AND OTHERS

Decided On July 17, 2015
Monu Alias Sonu Appellant
V/S
Ranjit Singh And Others Respondents

JUDGEMENT

(1.) All the above-mentioned FAOs are taken up together for disposal being arisen from same occurrence and the points involved for determination are also the same.

(2.) The brief facts of the case are that on 14.11.2002, Monu alias Sonu along with his mother Uma Devi, Bimla Rani, Rajinder Kumar Raju, Babli, Brihaspati Parshad, Nirmala Devi, Ram Kamal and others were groing from Bathinda in a jeep make Trax bearing registration No.DL-4CA-7172 driven by Vivek Aggarwal, to attend the satsang of Dera Sacha Sauda Sirsa. The jeep was being driven at a moderate speed. When they reached at about 6.20 A.M. on the Bibiwala Road, a bus bearing registration No.PB-12C-9054 came from the opposite side driven by respondent-driver at a high speed rashly and negligently and hit the bus against the jeep. As a result of accident, Monu @ Sonu, Bimla Rani, Uma Devi, Nirmala Devi and others sustained injuries. The injured were taken to Civil Hospital, Bathinda but on the way, Bimla Rani succumbed to the injuries. FIR was registered.

(3.) In the written statement, respondents denied the accident. It is the case of respondents No.2 and 3 that on 14.11.2002 the offending vehicle was being driven by the respondent-driver Ranjit Singh, who had come to take the bus from Dabwali so as to go to Chandigarh. It is further the case that bus was going on slow speed and rather the trax jeep was being driven rashly and negligently and hit the bus.