HARYANA ROADWAYS Vs. SUSHILA DEVI

JUDGEMENT

(1.) The instant appeal has been preferred against the impugned award dated 11.01.2011, whereby the learned Tribunal has granted compensation as under:- <FRM>JUDGEMENT_4059_ILRDLH23_2013(1).html</FRM>

(2.) Learned counsel appearing on behalf of the appellant has mainly argued that the respondent No.2, Sh. Sangram Singh, alleged to be the eye witness, was not in fact the eye witness, therefore, the learned Tribunal has wrongly relied upon his testimony considering him the eye witness of the incident.

(3.) The contents of the FIR lodged on the statement of Paras Prasad are as under:-