SHARDA GUPTA Vs. HARISH KUMAR

JUDGEMENT

(1.) NOBODY is present for the appellant.

(2.) I have heard counsel for the respondent Ms. Manjusha Wadhwa and have perused the contentions raised in the appeal and have also perused the record.

(3.) THE brief facts of the case inter alia are that on 21. 5. 89 at about 9. 30 A. M. at Netaji Subhash Marg, near Golcha Cinema, the deceased Shri prahlad Rai Gupta who was the pillion rider on a two wheeler scooter driven by shri Subhash Chand Jain was coming from Kinar Bazar and going to Okhla, met with an accident near Golcha Cinema by a tempo bearing registration no. HNL-6827 driven by the driver of the offending vehicle in a rash and negligent manner. The deceased was removed to JPN Hospital and from there he was shifted to ganga Ram Hospital where he expired on 26. 5. 89 due to the severe injuries received by him in the said accident.