TEJA SINGH CONSABLE Vs. AMARJIT KUMAR

JUDGEMENT

(1.) F.A.O. Nos. 567 568 (along with cross objections No. 56-CII of 1989) 629 of 1988 (alongwith cross objections No. 60-CII of 1991) and F.A.O. No. 866 of 1991 are being disposed of by this common judgment. Facts are being from F.A.O. No. 567 of 1988.

(2.) On 11.1.1984 bus No.PJL-3960 was proceeding from Dhuri towards Sangrur at 8.30 AM. It was owned by respondent No. 3 and was being driven by Jaswant Singh respondent No. 4. When it reached near village Gurdaspura two miles short of Sangrur it met with an accident with Police Van bearing registration No.PBS-2667 which was owned by respondent No. 2 and was being driven by Teja Singh Constable appellant. A case was registered at F.I.R. No. 12 dated 11.1.1984 in Police Station Sangrur for offences punishable under Sections 304-A/279/337 I.P.C.

(3.) Amarjit Kumar suffered injuries for which he filed M.A.C.T. No. 7 of 17.7.1984. Abaidullah died in this accident for which Anwari Begum and another filed M.A.C.T. case No. 8/15 of 17.7.1984. Surinder Mohan also died in this accident for which Nargis Mohini and others (appellants in cross-objections No. 56-11 of 1989) filed M.A.C.T. No. 9/16 on 17.7.1984. Dr. Jaswant Singh also died in this accident for which Narinder Pal Kaur etc. (appellants in F.A.O. No. 629 of 1988) filed M.A.C.T. No. 3/12 on 5.4.1984. Smt. Bawi also died in this accident for which Dev Singh etc. filed M.A.C.T. No. 5/13 of 23.7.1984. Punjab Singh also died in this accident for which Gurdev Kaur etc. filed M.A.C.T. No. 6/14 of 17.7.1984. All these persons who died and Amarjit Kumar (Respondent in F.A.O. No. 567 of 1988) among others were travelling in this bus. The claimants claimed different amounts as compensation for the deaths of their respective bread winners/injuries suffered on them respectively depending upon the facts of each.