SHRIMATI LADDO Vs. RAM KISHAN DRIVER

JUDGEMENT

(1.) THE matter here concerns the claim for compensation put forth by the mother, brothers and sisters of Ramji Singh, deceased, who is said to have been killed by the rash and negligent driving of the Haryana Roadways Bus HRJ- 4123.

(2.) THIS occurrence took place at about 12. 00 noon on May 29, 1982 near the rice sheller on the Narwana-Patran Road

(3.) ACCORDING to the claimants, Ramji Singh deceased was carrying lunch for his mother, who was working as a labourer at the rice-sheller when the Haryana Roadways Bus HRJ-4123 coming from the opposite direction came on to the wrong side of the road and hit into the deceased, as a result of which he was thrown away. Ramji Singh died at the spot.