POHLU RAM Vs. RAJASTHAN STATE ROAD TRANSPORT

JUDGEMENT

(1.) IN the head on collision between a jeep and a Rajasthan State Road Transport Corporation bus, seven persons travelling in the jeep were kicked while two others sustained injuries. This heppened on October 30, 1976 at about 12.15 P.M. on Bhiwani-Hissar road.

(2.) THOSE killed in this accident included Sukh Dai, mother of the claimants Pohlu Ram and Duli Chand Harpati the widow, Sushila and Sumitra the two minor daughter of Duli Chand and Surta Ram, who, according to the claimant Smt. Bhakhtawari. was her husband. The two injured being Ravinder and Sanjay sons of the claimant Duli Chand.

(3.) THE claimants have all come up in appeal against the award of the Tribunal. Those in the claim relating to Sukh Dai and Surta Ram deceased, seeking acceptance of their claim while in the case of Duli Chand Ravinder and Sanjay, the claim being for enhanced compensation.