- (1.) THE matter here concerns the award of Rs. 86,000/- as compensation to the parents and sister of Jang Singh deceased, who was killed when, while driving his scooter, he went and hit against the stationary bus of the Pepsu Road Transport Corporation, PBP 3554. This happened on the Patiala-Sangrur Road at about 9 p. m. on October 2, 1982.
(2.) ACCORDING to the claimants, the bus was wrongly parked on the metalled road without any parking light or other indication, when Jang Singh deceased along with his friends Kuldip Singh and Bimaljit Singh came there on his scooter and hit into it. It was said that on account of it being pitch-dark and there being no indication of the bus being parked there, the deceased could not anticipate or see it and thus ran into it.
(3.) THE Pepsu Road Transport Corporation, on its part, controverted the claimants' version by asserting that the bus was in fact parked on the kacha portion of the road and that the parking lights on both sides were on and were visible to every passer-by. The accident, it was said, occurred on account of the fast and negligent driving of the deceased. It was also mentioned in the return that Bimaljit Singh, one of the persons on the scooter with the deceased, at that time, had made a statement to the police that there was no fault of the bus driver for this accident and consequently no case had been registered against him.;