UNION OF INDIA Vs. VIKAS GUPTA

JUDGEMENT

(1.) FOR the reasons mentioned in the application, delay of 33 days in filing this appeal is condoned. CM stands disposed of. FAO No. 4790 of 2009 (O&M)

(2.) THIS is owner's appeal challenging the impugned award whereby the claimant-respondent No. 1 has been awarded compensation on account of injuries suffered by him due to rash and negligent driving by the driver of the offending vehicle.

(3.) I have perused the impugned award and find that the Tribunal on appreciation of evidence on record has recorded a finding of fact that the accident in question was caused due to rash and negligent driving of the driver of the offending truck of the appellants. There is nothing on record to show that the aforesaid findings are contrary to the record or perverse in any manner. Even learned counsel for the appellants could not point out any evidence on record which has been ignored by the Tribunal while reaching the aforesaid conclusion on the aforesaid issue.