SAROJ Vs. IFFCO-TOKIO GENERAL INSURANCE CO.

JUDGEMENT

(1.) Leave Granted.

(2.) These appeals are at the instance of the wife and sons [Hereinafter "claimant-appellants"] of the deceased Silak Ram, who was on 4/8/2015, travelling on a motorcycle bearing registration No.HR-12X-2820, along with one Rohit. Both were found lying injured on the side of the road. The former had succumbed to his injuries and the latter was taken for treatment to Medical College, Rohtak.

(3.) One Krishan who had discovered the deceased and the injured person on the road, reported the matter to the police and, during the investigation of such incident, the statement of the injured Rohit revealed the particulars of the offending vehicles. In connection thereto, F.I.R.No.481/2015 dtd. 4/8/2015 under Ss. 279/337, 304A was registered at Police Station, Sampla.