LAWS(J&K)-1979-11-2

S. IQBAL SINGH Vs. JAGAN NATH AND ORS.

Decided On November 29, 1979
S. Iqbal Singh Appellant
V/S
Jagan Nath And Ors. Respondents

JUDGEMENT

(1.) THE short question which falls for determination in this appeal is: Whether a person who has sustained bodily injuries in a motor vehicle accident can claim compensation for property damaged in the accident which is not owned by him - -