H.R.T.C. Vs. JEET RAM

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENT Jeet Ram was travelling by Gypsy No.HIS- 569, belonging to the appellant-HRTC, in his capacity as Traffic Manager employed by the appellant-HRTC. The vehicle was being driven by respondent No.4 Gurcharan Singh. It collided with a Van, which appeared from the opposite direction. The Van belonged to respondent No.2 Kultaran Singh and he himself was allegedly driving it. It was alleged that the accident took place because of the rash or negligent driving of the said Van. The Van was insured with respondent No.3, National Insurance Company. The appellant and the driver of the Gypsy were also impleaded as respondents in the claim petition. It was alleged that respondent Jeet Ram had sustained injuries as a result of the accident. So, he claimed compensation for such injuries.

(3.) THE Tribunal, after recording the evidence led by the parties, concluded that the accident had taken place due to the rash or negligent driving of the Gypsy by respondent Gurcharan Singh and awarded Rs.25,000/- as compensation to respondent Jeet Ram against the appellant, being the owner of the Gypsy.