SURINDERPAL SINGH Vs. MOHINDER KAUR

JUDGEMENT

(1.) A speeding truck coming from the opposite direction dashed into the scooter of Joginder Singh Bedi killing him at the spot and then sped away. This happened on Sept.13,1976 at 6.15 a.m. near the First Sikh Regiment Gate on the Patiala Sangrur road.

(2.) It was the finding of the Tribunal that the offending truck was PUV 8225 driven by respondent Jagir Singh and that the accident had been caused entirely due to his rash and negligent driving. A sum of Rs.50,000/- was awarded as compensation to the claimants, they being the widow and children of Joginder Singh Bedi deceased.

(3.) The controversy in appeal here is with regard to the identity of the truck involved in the accident and the finding of negligence recorded against its driver. The claimants, on their part, seek enhanced compensation.