NEW INDIA ASSURANCE COMPANY Vs. DURGA PARSHAD KHEMKA

JUDGEMENT

(1.) SEVERAL persons travelling in the Rajasthan Road Transport Corporation Bus RSB 1820 were injured and some died too when it was involved in an accident with the truck OLG-3962 coming from the opposite direction. This happened on March, 12, 1980 at about 11.30 A.M. near village Bilaspur on the Delhi-Jaipur Road.

(2.) THE four bus passengers killed in this accident ware Radhey Sham Khemka, Madan Mohan Grover, Arvind Kumar alias Vinod Kumar and Jagdish Prashad while the injured included Kanwar Singh and Niranjan Dutt.

(3.) A sum of Rs. 2500/- was awarded as compensation to the brother of Radhey Sham Khemka deceased, Rs. 17000/- to the widow of Madan Mohan Grover deceased, Rs. 45,000/- to the widow, children and parents of Jagdish Prashad deceased and Rs. 10,000/- to the parents of Vinod Kumar deceased while the injured Kanwar Singh and Niranjan Dutt were awarded Rs. 15,000/- and Rs. 1250/- each respectively.