STATE OF HIMACHAL PRADESH Vs. DOLE RAM
LAWS(HPH)-1981-1-2
HIGH COURT OF HIMACHAL PRADESH
Decided on
January 09,1981
STATE OF HIMACHAL PRADESH
Appellant
VERSUS
DOLE RAM
Respondents
Referred Judgements :-
DELHI TRANSPORT UNDERTAKING V. RAJ KUMARI [REFERRED TO]CUNNINGHAM V. HARRISON [REFERRED TO]
BISHEN DAS V. RAM LABHAYA [REFERRED TO]
DEWAN HARI CHAND C E S RETD VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
MEGJIBHAI KHIMJI VIRA VS. CHATURBHAI TALJABHAI [REFERRED TO]
H P ROAD TRANSPORT CORPORATION VS. PT JAI RAM [REFERRED TO]
M AYYAPPAN VS. MOKTAR SINGH [REFERRED TO]
GENERAL MANAGER KSRTC VS. PEERAPPA PARASAPPA [REFERRED TO]
KAMLA DEVI VS. KISHANCHAND [REFERRED TO]
A P DORAIRAJ VS. STATE OF MADRAS [REFERRED TO]
LACHHMAN SINGH VS. GURMIT KAUR [REFERRED TO]
SM JEET KUMARI PODDAR VS. CHITTAGONG ENGINEERING AND ELECRIC SUPPLY CO LTD [REFERRED TO]
P.B. KADER VS. THATCHAMMA [REFERRED TO]
BBAGWATIDIN VS. GBEESALAL [REFERRED TO]
VANGUARD INS. CO. LTD. VS. BAHOTI AND ORS. [REFERRED TO]
Cited Judgements :-
T C BHATIA VS. ORIENTAL INSURANCE CO LTD [LAWS(HPH)-1998-12-8] [REFERRED TO]TULSIRAM VS. GURBIR SINGH TLP [LAWS(P&H)-1985-1-59] [REFERRED TO]
UNITED INDIA INSURANCE CORPORATION LIMITED VS. JYOTSNABEN WD O MADHUSUDAN SHANTILAL BHATT [LAWS(GJH)-1998-11-80] [REFERRED TO]
BIMLA DUBEY VS. HIMACHAL ROAD TRANSPORT [LAWS(HPH)-1990-12-9] [REFERRED TO]
JUDGEMENT
V.P.Gupta, J. -
(1.)These eight appeals have been filed by the State of Himachal Pradestappellant against the awards/judgments, dated 31st Dec., 1979 made by the
District Judge, Mandi exercising the powers of the Motor Accident Chims
Tribunal in eight claim petitions filed by the claimants-respondents under
Section 110-A of the Motor Vehicles Act.
(2.)The brief facts are that a Himachal Pradesh P. W. D. Truck No. HPU 294 was carrying certain persons (who were working as labourers on the Pandoh-Kulu Road with the P. W. D. authorities) to their houses and these persons boarded the truck at village Hanogi. This truck met with an accident on 21st July, 1974 at 5 P. M. near Thalot on the Pando-Kulu Road, with the result that some persons died as a result of the accident.
(3.)The claimants in each petition claimed themselves to be the legal representatives of the deceased persons and as such filed claim petitions under Section 110-A of the Motor Vehicles Act claiming compensation. It was alleged in the petitions thai the accident was the result of rash and negligent driving of the truck, HPU 294, by Daulat Ram driver, and as such the claimants were entitled to receive the compensation.
;
(2.)The brief facts are that a Himachal Pradesh P. W. D. Truck No. HPU 294 was carrying certain persons (who were working as labourers on the Pandoh-Kulu Road with the P. W. D. authorities) to their houses and these persons boarded the truck at village Hanogi. This truck met with an accident on 21st July, 1974 at 5 P. M. near Thalot on the Pando-Kulu Road, with the result that some persons died as a result of the accident.
(3.)The claimants in each petition claimed themselves to be the legal representatives of the deceased persons and as such filed claim petitions under Section 110-A of the Motor Vehicles Act claiming compensation. It was alleged in the petitions thai the accident was the result of rash and negligent driving of the truck, HPU 294, by Daulat Ram driver, and as such the claimants were entitled to receive the compensation.
;
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