KEHAR SINGH Vs. JASBIR SINGH

JUDGEMENT

(1.) This appeal has been filed by the claimants while the cross objection has been filed by the insurance company.

(2.) The facts of the case are that on 10.4.1987 Jasbir Singh (son of the claimants) (now deceased) was travelling on moped TVS-50. His wife Paramjit Kaur was the pillion rider. At about 10 A.M. they were near village Swara on their way to Chandigarh. In the meantime Jeep No. BRO-7722 came from the side of village Landran. It was being driven by Hardeep Singh-respondent No. 2. The said jeep struck against the moped being driven by Jasbir Singh (now deceased). Both Jasbir Singh and Paramjit Kaur received multiple injuries. Jasbir Singh was shifted to Sector 16 Hospital where he died. He was 20 years of age and was working as driver on truck No. CHW-4727. He was earning Rs. 1050/- per month. Hence the parents of Jasbir Singh claimed Rs. 2 lacs as compensation alleging that Jeep No. BRO-7722 was being driven by Hardeep Singh rashly and negligently which caused the accident. Jasbir Singh respondent No. 1 was the owner while Hardeep Singh respondent No. 2 was the driver and the respondent Insurance Company was the insurer of the offending vehicle. They filed the written statement and contested the case.

(3.) Issues were framed. The parties led the evidence.