RADHA RANI Vs. D T C

JUDGEMENT

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

(2.) THE accident dated 2nd August, 1989 resulted in the death of Hari Kishan Shahdev. The deceased was survived by his widow, two children and parents who filed the claim petition before the Claims Tribunal.

(3.) THE Claims Tribunal noted serious contractions in the statement of PW-3 and PW-6 and, therefore, did not find their testimony to be reliable. The Claims Tribunal also noted that there were no crush injuries on the body of the deceased as alleged by the appellants.