PHOOL MATI Vs. JAI SINGH AND ORS.

JUDGEMENT

(1.) RAJ Kumar, a boy aged 15 years, died during the course of an accident on 9.1.1970 at 10.00 a.m. while he was proceeding from the side of Nishat Cinema, Ambala Cantt., towards Hazara Singh bridge situated on the Durga Charan Road, Ambala Cantt. An oil tanker No. HRA -1314 driven by Jai Singh (Respondent No. 1) was alleged to be driven at a fast speed and due to the negligence of the driver the death of the deceased was caused. Mrs. Phool Mati, mother of the deceased boy, filed a claim application which was resisted on behalf of the Respondent.

(2.) ON the pleadings of the parties, the following issues were framed:

(3.) TO what amount, if any, is the Petitioner entitled as compensation and from whom?