UNITED INDIA INSURANCE COMPANY LTD Vs. AMIN CHAND

JUDGEMENT

(1.) This order will dispose of FAO No. 946 of 1999 and Civil Revision No. 641 of 2001.

(2.) This appeal has been filed by the United Insurance Company Ltd. against the consolidated judgment passed by the District Judge-cum-Motor Accident Claims Tribunal, Hoshiarpur, dated 25.2.1999 vide which the learned Tribunal disposed of M.A.C.T. Case No. 18 of 14.6.1997/20.11.1996 titled as Amin Chand and Anr. v. Gujjar Singh and Ors. and M.A.C.T. Case No. 17 of 1997 titled Amin Chand v. Gujjar Singh and Ors.

(3.) The facts of the case borne out from the record are that on 7.8.1996 at about 11 A.M. the deceased Bimla Devi along with her husband Amin Chand and some other persons were standing on G.T. Road, Mukerian, on the katcha portion of the road at the bus stand Hajipur. A bus bearing No. PAB-6160 came from Mukerian side at a high speed without blowing any horn which was being driven by Shri Gulzar Singh in a rash and negligent manner. The bus came in the wrong side and struck against Bimla Devi and Amin Chand. They were taken to Civil Hospital, Hajipur, where Bimla Devi died on the next day and Amin Chand received injuries.