MEHKARWATI Vs. OM PARKASH

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby their claim petition was dismissed.

(2.) THE accident dated 5th May, 1995 resulted in the death of Shiv Kumar aged 25 years. The deceased was survived by his mother and minor brother who filed the claim petition before the learned Tribunal.

(3.) THE mother of the deceased appeared in the witness box as PW-1 and deposed that her son was unmarried. PW-1 further deposed that her husband had already predeceased her. She proved the charge sheet, site plan, death report, post mortem report and mechanical inspection report prepared by the police as Ex. PA to Ex. PE. PW1 also proved the certificate issued by the Pradhan as Ex-PF.