RANJIT KAUR Vs. JAIPAL SINGH

JUDGEMENT

(1.) THREE persons travelling on the motor cycle PUL 6560, namely, the two brothers Jaswant Singh and Darshan Singh as also Harpal Singh who was driving it, were killed in a road accident that occurred near village Gill on the Ludhiana-Malerkotla Road. This happened at about 3. 30 p. m. on January 13, 1983.

(2.) ACCORDING to the claimants, they being the widows and the children of Jaswant Singh and Darshan Singh deceased, the accident took place when the truck PUX 6775 coming from the opposite direction, being driven in a rash and negligent manner, came on to the wrong side of the road and hit into the motor cycle.

(3.) THE truck driver Jaipal Singh and Som Pal, the owner thereof, however, denied that the truck had struck against the motor cycle of the deceased and instead put forth the plea that Jaipal Singh had been falsely implicated in this accident at the instance of Mohinder Singh son of Mool Singh and Randhir Singh son of Hazura Singh, in order to claim compensation for the dependants of the deceased.