CHAMAN LAL Vs. MURAT RAM

JUDGEMENT

(1.) Aggrieved by fastening of the liability upon the appellant and respondent No.2, the appellant has filed the instant appeal. Whether the reporters of the local papers may be allowed to see the Judgment? Yes ......

(2.) Brief facts of the case are that the claimant /respondent No.1 was travelling in bus No. HP-49-1381 which . was driven in a rash and negligent manner by respondent No.2 Roop Lal, resulting in multiple injuries and fracture on the leg of the claimant. The accident was reported to the Police at Police Station, Kullu on the basis of which FIR No. 81 of 2007 dated 6.2.2007 was registered against respondent No.2 under Sections 279, 337 and 338 IPC. On these allegations, the claimant sought compensation to the tune of Rs.10,00,000/-.

(3.) The appellant contested the petition by filing separate reply wherein he took specific stand that the vehicle was sold by him to respondent No.4 Dhewa Ram and the possession of the vehicle was also given by him to respondent No.4 on 7.4.2006.