JARNAIL SINGH Vs. INDA DEVI

JUDGEMENT

(1.) Ram Narain was Mali-cum-Chowkidar in the Public Health Department of the Haryana Government. He was posted at Kaithal. He was getting Rs. 700/- per month as salary.

(2.) On 2.7.1986 Ram Narain and his colleague Vinod Kumar were proceeding on Malgodam Road, Kaithal. In the meantime, truck No. HYL6562 driven by the appellant came from the opposite side and hit Ram Narain. As a result of this accident, Ram Narain died at the spot. On this, his widow, three minor children, one brother and parents filed claim petition against the appellant being the owner and driver of the offending vehicle and against the New India Assurance Company, respondent No. 9.

(3.) The petition was contested by the appellant and by the Insurance Company.