KRISHNA DEVI Vs. AMAR SINGH

JUDGEMENT

(1.) The challenge in appeal here is to the award of Rs. 24000 as compensation to the parents, widow and children of Dewan Chand deceased, who was killed in an accident with the Pepsu Road Transport corporation bus PUC 3383.

(2.) The accident in this case took place on August 13, 1980, at about 6.30 p.m. on the Bhatinda-Sardulgarh road. Dewan Chand was proceeding on his motor cycle when the bus came from the opposite direction and hid into him and then went and struck against a tree on the other side of the road.

(3.) The Tribunal held this to be a case of contributory negligence. Negligence being apportioned at one-third as that of the deceased and two thirds of the bus driver. It was after making an allowance for the contributory negligence of the deceased that the claimants were awarded Rs. 24,000 as compensation.