UNION OF INDIA (UOI) Vs. OM PRAKASH CHOPRA

JUDGEMENT

(1.) THIS appeal is directed against the order passed by Motor Accidents Claims Tribunal dated 15th of October, 1973 awarding a sum of Rs. 40,000.00 as compensation to the Respondent.

(2.) BRIEFLY speaking the facts that have given rise to this appeal are as follows:

(3.) THE claim was resisted by the Respondents on the ground that the accident took place because the jeep in which the Respondent was seated was driven carelessly negligently and in high speed as a result of which the jeep collided against the Army vehicle which was coming in an Army convoy at a normal speed. Therefore the Appellants were in no way responsible for the injuries sustained by the Respondent and were not therefore liable to pay any compensation to him.