INDER SINGH Vs. HARYANA STATE THROUGH COLLECTOR

JUDGEMENT

(1.) A glass splinter hit into the left eye of the claimant Inder Singh when the Haryana Roadways bus HRF 5116 he was travelling in was involved in an accident with the truck HRR 4515 coming from the opposite direction. This happened on January 23, 1979, at about 6 a.m. on the Hansi-Hissar road.

(2.) IT was the finding of the Tribunal that the accident had been caused entirely due to the rash and negligent driving of the truck. The claimant Inder Singh, who lost his left eye as a result of the injuries suffered, was awarded Rs. 20,000/- as compensation.

(3.) A reference to the material on record would show that in describing the accident in the claim application, the claimant took the specific plea that the drivers of both the vehicles were to blame for the accident. The respondent-State of Haryana, however, sought to attribute the accident wholly to the negligence of the truck driver. No one appeared on behalf of the truck driver or its owner and they were consequently proceeded against ex-parte.