KAILASH KAUR Vs. BALBIR

JUDGEMENT

(1.) PARVINDER Singh, aged about 16 years, a student, died on June 23, 1979, as a result of a motor accident caused by a bus belonging to the Haryana Roadways. The deceased at that time was riding a bicycle, the bus came from behind and after hitting him kept him dragged upto a distance of about 40 or 50 feet. The mother of the deceased, by the name of Kailash Kaur, filed an application for compensation to the tune of Rs. 30,000/- on account of the loss of her son.

(2.) THE driver of the bus, Balbir Singh, however, had a different version, as, according to him, the cyclist himself was at fault.

(3.) ON issues Nos. 1 and 3, its finding was the Parvinder Singh lost his life on account of the rash and negligent driving of Balbir Singh respondent, and further that the deceased and his co-cyclist were not at fault. Thus, the decisions on issues Nos. 1 and 3 went in favour of the claimant. And in this appeal such findings are not challenged.