DEEPA DALAL AND ANOTHER Vs. RAGHU NATH SINGH AND OTHERS
LAWS(P&H)-1986-2-77
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 03,1986

Deepa Dalal And Another Appellant
VERSUS
Raghu Nath Singh And Others Respondents

JUDGEMENT

S.S. Sodhi, J. - (1.) The claim in appeal here is for enhanced compensation.
(2.) In an accident between a Government Jeep HRE 1584 and a bus DLP 5336, three occupants of the jeep, namely, Bhim Singh, Executive Engineer, who was driving it, Captain Virender Kumar and his wife Kalawati, who were also travelling in it, were all killed. This happened on May 21, 1978, at about 7 a.m. at the crossing of the Rohtak -Kalanur and Kalanaur -Meham road.
(3.) It was the finding of the Tribunal that this was a case of contributory negligence with both the bus driver as also Bhim Singh deceased, the driver of the jeep, being equally to blame. A sum of Rs. 79,332/ - was awarded as compensation to the parents and children of Captain Virender Kumar deceased and Rs. 14,400/ - to his children in respect of the death of their mother Kalawati while Rs. 65,580/ - were awarded to the widow and children of Bhim Singh deceased.;


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