RITA KUMARI Vs. BHAGIRATH SAO

JUDGEMENT

(1.) On 17.10.78 at 10.45 a.m. there was a head-on collision of jeep bearing registration No. BRX 2579 and truck bearing registration No. ASU 4715 on National Highway No. 30 at village Hatia. Both the vehicles were being driven rashly and/or negligently. Two passengers of the jeep, namely, (1) Satendra Kumar Sinha, Assistant Godown Manager, Bihar State Food & Civil Supply Corporation, Biharsharif and (2) Amitabh Chandra Jha, Senior Sales Supervisor, Lucky Biscuit Company, Hajiganj, Patna City sustained severe injuries and died instantaneously.

(2.) An F.I.R. of the aforesaid occurrence was lodged and Bakhtiyarpur P.S. Case No. 8 dated 17.10.1978 under Sections 279 and 304-A of the Indian Penal Code was registered.

(3.) One Bhagirath Sao was the owner of the jeep, whereas the owner of the truck was one Baldeo Singh and Chandradeo Singh was the driver. The jeep was insured with the National Insurance Co. Ltd., whereas the truck was insured with the Oriental Fire & Genl. Ins. Co. Ltd.