Kaushal Jayendra Thaker, J. - (1.) Sri Ram Shiromani Yadav appeared for the claimant - respondent.
(2.) This is an appeal challenging the judgement and award dated 30.12.2004 (corrected on 29.1.2005) passed by Workmen Compensation Commissioner, Moradabad, in W.C.A. Case No.03 of 1999 (Ram Kishore and another Vs. Ramesh Singh and another).
(3.) The brief facts is that on 17.7.1998 at about 02.30 p.m. while deceased was crossing road for bringing water to pour into engine, he was hit by unknown truck causing serious injuries to him which resulted into his death in the hospital on the same day during the course of his treatment and that the claimant has given information of the said accident to the opposite party.;