- (1.) Heard learned counsel.
(2.) This appeal is directed against the award dated 7/5/2007 of the learned Tribunal, Bikaner in a claim petition filed by claimant against the non-applicants Prateek Kaushik and his mother Smt. Anita Kaushik on account of an accident which took place on 24/8/2002 when the deceased Jagdish was driving Hero Honda Motorcycle No. RJ-07-5M-4361, which collided with Hero Puch No.RJ-07-5M-855 being driven by non-applicant No.1. On account of said accident, on 28/8/2002, during the course of treatment, said Jagdish died.
(3.) Learned Tribunal while discussing the relevant evident has found that there was no involvement of said Hero Puch No. RJ-07- 5M-855 in the said accident as the said accident was stated to have occurred 100 mtrs away from the Police Station, Jai Narain Vyas Colony, Bikaner still no report was lodged on the same date and after 21 days on 15/9/2002, even after the death of said Jagdish on the FIR was lodged and on the contrary 'Murg' report was lodged by the Police under Section 174 Cr.P.C., namely report No. 18/2002.;