REKHA DEVI Vs. PRADEEP

JUDGEMENT

(1.) Instant appeal is filed against the impugned award dated 25.04.2012 whereby the ld. Tribunal has dismissed the petition filed by the appellant for non-prosecution.

(2.) In the present case, DAR was filed in respect of the accident dated 21.10.2011 which took place in front of MCD, Main Police Station Road and in front of H-Block, Delhi. In that accident one Sh. Raj Kumar (deceased) expired while crossing the road due to rash and negligent driving of the motorcycle, make-Pulsar, bearing no. DL-8SAU-5601 being driven by its owner Mr. Pradeep (respondent). As per DAR, the offending vehicle was not insured.

(3.) A criminal case under Section 279/304A IPC was registered against the respondent vide FIR no. 450/2011 at Police Station Mongol Puri.