Delhi District Court
Dar No. 405/18 vs Unknown on 18 July, 2018
DAR No. 405/18
18.07.2018
Fresh DAR filed. It be checked and registered.
Present : IO HC Budh Pal Singh with the injured.
R1 / driver is present.
AWARD
Mr. Dildar Singh / injured sustained injury in a motor
vehicular accident that occurred on 13.04.2018 at about 9.00
p.m. at Main Road, Paper Market, Ghazipur, Delhi within
jurisdiction of PS Ghazipur due to rash and negligent driving
of vehicle No. DL 8 CP 4070 (SX4) by the respondent No.
1 / Vishal Rajan. The petitioner has mutually settled the accident claim case in respect of injury sustained by him at Rs. 5,000/ as full and final settlement with the respondent No. 1 /Vishal Rajan. He has been explained legal implication of his statement by the Tribunal. He has entered into settlement after understanding legal implication thereof. There is no force, coercion and undue influence upon him to settle the accident claim case. His statement is recorded separately. He has already received settlement amount of Rs. 5,000/ in cash. The DAR / claim petition is disposed of as settled. File be consigned to record room.
Sanjay Sharma
PO MACT (East)/KKD
NK Delhi/18.07.2018
Digitally signed by SANJAY
SANJAY SHARMA
Location: East District,
Karkardooma Courts, Delhi
SHARMA Date: 2018.07.18 12:05:17
+0530