Sanjeev Sachdeva,J. - (1.) The hearing was conducted through video conferencing.
(2.) Appellant impugns judgment dated 11.11.2019 whereby the claim petition filed by the respondent No.1 has been allowed and compensation granted.
(3.) As per the claimant, the claimant along with his wife was going to Meerut from Ghaziabad in a Honda City car, which was being driven by the claimant. When they reached Gangnehar Bridge, Murad Nagar, U.P the offending vehicle a bus came on the wrong side after jumping the divider and struck the car of the claimant. Claimant sustained injuries and was removed to Jeevan Hospital & Stone Centre for treatment.;