S.S.SODHI,J. - (1.) THE claim for compensation in this case arises from the death of Girdhari Lal, the claimants here being his widow Smt. Asha Rani and their minor daughter Kamlesh Kumari.
(2.) ACCORDING to the claimants, the accident occurred on May 13, 1978 at about 10 or 11 A.M. When the truck HRS-1735 came and struck against Girdhari Lal. It was said that this truck was being driven rashly and negligently. The place of accident being the Rohtak Road outside the Gur Mandi Sonepat. Girdhari Lal was first admitted to the Civil Hospital, Sonepat, but was latter sent to the Safdar Jang Hospital, New Delhi where he died on May 17, 1978. Both Ram Kishan, the driver of the truck as also Suraj Bhan, the owner there of denied that any such accident had taken place. Their plea being that this truck had not been involved in any accident.
(3.) THE Tribunal accepted the plea put forth by the respondents holding that the evidence on record could not justify the finding that the respondents were responsible for the death of Girdhari Lal, deceased. The claim for compensation was thus declined. It is this finding which now stands challenged in appeal.;