- (1.) CLAIMANTS are appellants. By impugned judgment dated 10.12.1999, an application for compensation under the provisions of Motor Vehicles Act, 1988 (hereinafter to be referred to as 'the Act') filed by them in respect of death of one Vikram Dutta alias Vikram Jeet Tejpal in the motor accident dated 2.6.1996 was rejected.
(2.) IT is not in dispute that the deceased while going on a motor cycle on the fateful day was dashed by a mini bus (BR 13 -9926), as a result of which he sustained serious injuries and died on spot. Certified copies of formal first information report, charge -sheet and post mortem report were brought on record in support of death of deceased in the accident.
(3.) FIRST Information Report was lodged by a Choukidar stating therein that in the accident in question mini bus (BR 13 9926) was involved and after investigation charge -sheet was submitted against driver of the said bus.;