DELHI TRANSPORT CORPORATION Vs. SUBHASH CHAND

JUDGEMENT

(1.) THE claim here relates to compensation for the damage caused to the bus involved in the accident.

(2.) THE Delhi Transport Corporation bus DHT 2611 was involved in an accident with a truck DHL 3900 coming from the opposite direction. Three persons travelling in the bus were killed in this accident, they being the driver, conductor and a passenger, Lal Chand. This happened on February 2, 1981, at about 5. 30 p. m. , on the Delhi-Jaipur Road. It was the finding of the Tribunal that this was a case of composite negligence and both the bus driver as also the truck driver were equally to blame.

(3.) EXTENSIVE damage was caused to the bus in this accident and it has come on record that, as a result thereof, the bus had to be written off as a total loss.