MOHINDER KAUR Vs. SURINDERPAL SINGH

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 speeded away. This happened on September 13, 1976 at 6-15 a.m. near the First Sikh Regiment Gate on the Ptiala-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.) ACCORDING to the claimants, the deceased was returning to the Air Port at Patiala on his scooter after seeing off his wife and son who had boarded a bus for Bhiwnaigarh from near the First Sikh Regiment Gate on the Patiala-Sangrur road when the truck PUV 8223 came from the opposite direction at a very fast speed and hit into the scooter of the deceased, who was on his correct side of the road. The deceased was thrown on to the right of the road by this impact and his head was crushed and he died at the spot. The truck driver Jagir Singh did not stop the truck but speeded away though he was signalled to stop by the witnesses at the spot. The accident was thus blamed wholly upon the rash and negligent driving of Jagir Singh.