PHOOL SINGH Vs. ARJUN SINGH AND OTHERS

JUDGEMENT

(1.) CM No.1062-CII of 2012

(2.) FAO No.245 of 2012

(3.) Brief facts of the case are that on 28.11.2007, Hans Raj along with his family members, was going to village Kheri on a three wheeler bearing registration No.HR 58-6781 allegedly owned by the present appellant and being driven by Arjun Singh respondent. It is alleged that the said three wheeler was being driven rashly and negligently at very high speed and that near village Bir Mangoli, district Ambala, three wheeler went out of control. As a result, three wheeler overturned, crushing Hans Raj underneath, who ultimately, succumbed to injuries. An FIR No.142 under Sections 279 and 304- A IPC was registered at Police Station Barara.