HIMACHAL ROAD TRANSPORT Vs. KUNTA

JUDGEMENT

(1.) THE above noted ten appeals and five cross objections having arisen out of the same accident which took place on 2.7.1988 at Bhandar Nallah, Pargana Manjir in District Chamba, are being disposed of by this single judgment since common questions of facts and law are involved.

(2.) BRIEFLY stated, the facts of the case giving rise to the present appeals and cross objections are these. On the ill fated day, that is, on 2.7.1988 at 10.30 a.m. at Bhandar Nallah, within the local limits of the jurisdiction of Police Station Kihar, District Chamba, an accident took place between the bus bearing No. HPC 613 belonging to the Himachal Road Transport Corporation (for short 'the Corporation') and truck No. HIK 3577 belonging to respondent Vaneeta Mahajan, hereinafter referred to as truck owner.

(3.) IN such accident Karam Chand, Jagto, Jagat Ram, Bhagat Ram, Mahant Paul, Ratto Devi and Dial Chand had died. A number of other passengers of the bus, including Duni Chand, Mohinder Khanna and Nar Singh were injured.