NAVEEN KUMAR Vs. MUNEEM SINGH

JUDGEMENT

(1.) Case is listed today for hearing on admission. Respondents have already been served, hence, with the consent of the parties the case is disposed off finally at the admission stage.

(2.) Appellant-claimant, has filed this appeal against the award dated 30th August, 2007, passed by Motor Accidents Claims Tribunal, Vidisha, in Claim Case No. 04/07.

(3.) On 17th April, 2006 deceased Biharilal had been coming from his house on foot. He was dashed by a Hero Honda motor-bike bearing registration No. MP-40-BB-8157. In the aforesaid accident he received serious injuries and he was admitted at District Hospital, Vidisha. He was died in the hospital during treatment. A report of the accident was lodged at Police Station Dehat Vidisha vide Crime No. 164/2006. The Police registered an offence under Section 304, I.P.C.