RAJASTHAN STATE ROAD TRANSPORT Vs. HARPYARI DEVI

JUDGEMENT

(1.) THE two Claims arise out of an accident which took place on 31st March, 1969, at about 3.45 p.m. One claim has been filed by Murari Lal and another has been filed by Harpyari and others.

(2.) HARPYARI 's husband Surajbhan was travelling in bus No. 5434. The bus was proceeding from Jaipur to Bharatpur. At a distance of three miles and five farlangs, the accident took place on Jaipur and Agra Road. Bus No. RSL 5434 and RJR 2278 collided. Harpyari's husband Surajbhan died on the spot.

(3.) LEARNED Tribunal after considering the evidence in Harpyari's case held that deceased Suraj Bhan was travelling in bus No. RSL 5434 on 31 -3 -1969 and was going from Jaipur to Bharatpur. Learned Tribunal also held that bus No. RSL 5434 collided with bus No. 2278, on account of rash and negligent driving of the drivers, as a result of which Surajbhan received serious injuries which proved to be fatal. Issue No. 3 was also decided. Deoki Nandan was the driver of bus No. RSL 5434.