SHAKUNTALA Vs. NARESH KUMAR

JUDGEMENT

(1.) With the consent of the parties, the appeal is taken up for hearing at the admission stage.

(2.) By way of this appeal, the appellant seeks to challenge the judgment and award dated 26th November, 2010 passed by the Motor Accident Claims Tribunal.

(3.) The essential facts are that on 26th December, 2007 one Ram Dhari was travelling in a TSR No. HR-69-4436, which was hit by a truck bearing No. HR-69B-4308 at GT Road near Yamuna Filling Station, Industrial Area More. Ram Dhari (hereinafter referred to as the deceased ) succumbed to the injuries sustained by him in the said accident. On the allegation that the truck was being driven rashly and negligently by its driver, a claim petition was filed by the widow and five children of the deceased, claiming compensation for the untimely demise of the deceased in the aforesaid road accident. In the said claim petition, the age of the deceased was stated to be 39 years at the time of his accidental death.