BALBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON May 31, 1978 at about 12 noon, Kewal Singh was run over and killed by tie Punjab Roadways Bus PUR-3848, This happened near village Badheri on the Chandigarh-S.AS. Nagar Road. Kewal Singh was on scooter CHO-4814 and was proceeding towards S.A.S. Nagar while the bus had come from the opposite direction.

(2.) ACCORDING to the finding of the Tribunal, this was a case of contributory negligence with both Kewal Singh deceased and the bus-driver being equally to blame. After making an allowance for the contributory negligence of the deceased, a sum of Rs. 22,500/- was awarded as compensation to the claimants: they being the parents, widow and three daughters of Kewal Singh deceased.

(3.) THE main challenge in appeal was to the quantum of compensation awarded to the claimants.