NATIONAL INSURANCE COMPANY LTD Vs. SANT KAUR

JUDGEMENT

(1.) THE controversy in appeal here is with regard to the identity of the car and the driver thereof that caused the accident which resulted in the death of Wadhawa Singh.

(2.) ACCORDING to the claimants, they being the widow and children of Wadhawa Singh, the deceased was walking on the Ghaggar bridge on the Ambala-Chandigarh road when the car PUN 97 came from behind and hit into him as a result of which he was knocked down and killed. The case pleaded being that the offending car was being driven by Som Nath and the accident was attributed to his rash and negligent driving. Som Nath on his part denied that his car had caused any such accident. The Tribunal however, accepted the claimant's version and awarded Rs. 18,000/- as compensation to the claimants.

(3.) SOM Nath on his part came into the witness-box and denied that any such accident had been caused by his car.