SARABJIT KAUR & OTHERS Vs. NIRMAL SINGH & OTHERS
LAWS(P&H)-2012-5-550
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 17,2012

Sarabjit Kaur And Others Appellant
VERSUS
Nirmal Singh And Others Respondents

JUDGEMENT

- (1.) Devidner Singh died in a road accident on March 8 th , 2009 on account of rash and negligent driving of truck No. PB- 23-G-1971 by Nirmal Singh.
(2.) FIR No.52 under Sections 279 and 304-A IPC was registered on the same day in Police Station Sadar Khanna against the driver of the truck.
(3.) Widow, four minor children and parents of Devinder Singh filed claim application under Section 166 of the Motor Vehicle Act. It was pleaded that Devinder Singh was about 29 years old on the day of accident. He was a milk vendor earning Rs.15,000 to Rs.20,000/- per month.;


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