KARTARI DEVI Vs. D.T.C.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby their claim petition has been dismissed.

(2.) THE accident dated 17th/18th August, 1994 resulted in the death of Ram Mehar Singh. The deceased was survived by his widow, two daughters, one son and mother who filed the claim petition before the learned Tribunal.

(3.) THE respondent referred to and relied upon the statement of Om Prakash recorded before the Court in criminal case in which he turned hostile and deposed that he did not see the accident happening but was told about the accident by a scooterist.