ANIL KUMAR JAIN Vs. SUDHA RANI & ORS

JUDGEMENT

(1.) By the present appeal the appellant seeks to impugn the findings in the Award dated 5.7.2007 whereby he has been fastened with the liability of the Awarded amount.

(2.) The facts are that one Shri Sanjeev Sharma was travelling on a motorcycle on 17.5.2001. At Prithvi Raj Road, New Delhi he was hit by a Maruti Van said to be driven by the appellant in a rash and negligent manner. Shri Sanjeev Sharma suffered injuries and later after 11 days of struggle in the hospital died.

(3.) The Tribunal held that the accident took place due to the rash and negligent driving of the appellant.