UDAI CHAND Vs. MANOJ KUMAR

JUDGEMENT

(1.) Appellant has filed this appeal, challenging the award dated 7.3.2017 passed by the Tribunal, whereby, claim petition filed by him was dismissed.

(2.) Learned counsel for the appellant has submitted that the Tribunal has erred in dismissing the claim petition filed by the appellant. The delay in lodging the FIR had been duly explained by the appellant. As per Exhibit-19 factum of accident had been duly recorded in the Rojnamcha on the day of accident. Witnesses examined by the appellant had duly established that the accident had occurred due to rash and negligent driving of respondent no.1 while driving the offending vehicle.

(3.) Learned counsel for respondents have opposed the appeal.