UNION OF INDIA Vs. JASWINDER KAUR

JUDGEMENT

(1.) THESE two appeals filed by the Union of India against the award dated 12.1.1994 passed by Motor Accident Claims Tribunal, Patiala, together with cross-objections in FAO No. 2168/1994, are being disposed of by this common order as they have arisen out of the same accident.

(2.) THE facts, in brief, are that on 29.8.1990 one Jagmohan Singh, Advocate along with Tara Singh has coming from Nabha to Patiala on scooter bearing registration No. PB-11-6923. He was pillion rider while Tara Singh was driving the scooter. Another person, namely, Jagjit Singh was following them on a scooter bearing registration No PAS 9799. When the scooter driven by Tara Singh reached near the Rohti Bridge near a Swa Mill, a Military Jonga bearing No. 89-B-48844-M was seen coming at a high speed from the opposite direction. It was trying to overtake a bus. The scooter driven by Tara Singh was at a slow speed and it was on the correct side of the road. Tara Singh slowed down the scooter and took it to extreme left side on the kacha road and Jagjit Singh stopped at some distance behind the scooter of Tara Singh. The Military Jonga, which was being driven at high speed, came to the wrong side and struck against the scooter of Tara Singh. As a result of the impact, Tara Singh fell down on the kacha portion while Jagmohan Singh was crushed and pressed against a Tahli tree by the Jonga. The driver of the Jonga disclosed his name as R.S. Yadav. With the help of some other persons, who were sitting in the Jonga, Jagmohan Singh was pulled out. Jagjit Singh and others removed Jagmohan Singh to Nabha, but he succumbed to injuries even before reaching the hospital. Jagjit Singh also received injuries in the accident. The Claims Tribunal after taking into consideration the evidence led by the parties, came to the conclusion that the accident, resulting in death of Jagmohan Singh and injuries to Tara Singh, had taken place due to the rash and negligent driving of driver of the Jonga. The Tribunal awarded a sum of Rs. 60,000/- in the case of Tara Singh, who had suffered shortening of leg by one inch and Rs. 4,32,000/- to the legal heirs of deceased Jagmohan Singh, who was an Advocate practising at Nabha.

(3.) HAVING regard to the evidence, as discussed above, I do not find any ground to interfere with the findings of the Tribunal on the issue of negligence.