NITISH KUMAR Vs. NARESH PAL

JUDGEMENT

(1.) There is a delay of 1 day in preferring the appeal.

(2.) For the reasons set out in the application, the delay is condoned and the application is allowed. FAO No.1244 of 2011

(3.) The injured minor Naresh Kumar who received a crush injury in the accident has preferred the present appeal aggrieved by the dismissal of the claim petition on the ground that the involvement of the vehicle bearing registration No.HR02B-0751 was not established by the claimants.