PRADEEP MULLICK Vs. SHER SINGH & ORS

JUDGEMENT

(1.) The present appeal is filed by the claimant seeking release of the compensation as per award passed by the Tribunal dated 14.07.2009.

(2.) The brief facts are that the appellant Pradeep Mullick on 21.04.1997 while riding his two wheeler scooter was going from Rohini to his office at Srinivaspuri, New Delhi. When the appellant was standing at the signal at Naraina Chowk on Ring Road, New Delhi waiting for the signal to turn green suddenly a blue line bus driven by respondent no.1 rashly, negligently and recklessly at a very high speed, without blowing any horn hit some scooterists including the appellant, some cyclists and another bus. The appellant suffered injuries.

(3.) Based on the evidence on record, The Tribunal held that the accident took place due to rash and negligent driving of the driver of the offending vehicle.