CHANDER BHAN Vs. RAJBIR SINGH

JUDGEMENT

(1.) THIS judgment will dispose of F. A.O. Nos. 878 and 879 of 1983.

(2.) THE facts Jasbir Singh along with his brother Narinder were returning to their village on bicycle after attending the school. When they were at a distance of five kilometres from Dadri towards village Mirch truck bearing No. HRR 8872 came from the opposite direction. It was being driven rashly and negligently. It dashed against the cyclists causing instantaneous death of Jasbir Singh and injurying his brother Narinder.

(3.) THE allegations made in the claim petition were denied by the respondents. The pleadings of the parties gave rise to the following issues: