DHARAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment of mine shall dispose of F. A. O No. 907 of 1983 filed by the claimant and F. A. O. No. 34 of 1984 filed by the State.

(2.) THE claimant claimed Rs. 40,000/- as compensation on account of casuing permanent disability to the claimant of his right leg and arm by respondent No. 3 on account of his rash and negligent driving.

(3.) IT was stated that on 1-3-1982 at about 10-30 A. M. the claimant was going on his cycle on Sonepat-Rohtak Road on the left side of the road. The bus No. HRJ-1505 driven by respondent No. 3 struck him from behind as a result whereof he suffered a head injury on account of which his right arm has been completely paralysed and he lost his power of speech. The disability was claimed to be 90%. He was working on a brick kiln as a labourer and was getting Rs. 500/- per month.