RAMAI Vs. BACHCHU SINGH

JUDGEMENT

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

(2.) THE accident dated 10th March, 2003 resulted in the death of six years old child, named, Vijay. The deceased was crossing the road when he was hit by truck bearing No. DL -1GB -1381. The rear wheel of the truck run over the child. The deceased was taken to Sushruta Trauma Centre, Civil Lines, Delhi where his right leg was amputated and he expired on 10th April, 2003.

(3.) APPELLANT No. 1 is the father of the deceased who appeared in the witness box before the learned Tribunal as PW -1 and deposed that the deceased was his son and was hit by truck bearing No. DL -1GB -1381 on 10th March, 2003 at about 6:45pm. PW -1 further deposed that the deceased was crushed under the rear wheel of the truck and he was taken to Sushruta Trauma Centre, Civil Lines, Delhi where his right leg was amputated and the deceased died on 10th April, 2003.