MANJU CHAUHAN Vs. DEEPAK KUMAR VIMAL

JUDGEMENT

(1.) This appeal has been filed challenging the Award dtd. 11/4/2017 passed by the learned Motor Accidents Claims Tribunal, Shahdara District, Karkardooma Courts, Delhi (hereinafter referred to as the 'Tribunal') in MAC Petition No. 198/2014 titled Manju Chauhan and Ors. v. Deepak Kumar Vimal and Ors.

(2.) It was the case of the claimants/appellants herein before the learned Tribunal that on 3/6/2014 at 3:00 PM the deceased, Sh.Sanjeev Kumar, along with Harsh Bedi and Updesh, was travelling in a Honda City Car bearing no. UP-14R-8820. As they reached at Falouda Border, District Muzaffar Nagar, Uttar Pradesh, a Maruti Alto car bearing Registration No. DL-3C-AZ-6056 being driven by the respondent No. 1 herein came from the side of Meerut at a high speed, in a rash and negligent manner. The Alto car hit the Honda City car in which the deceased was travelling, as a result whereof, the Honda City car fell down into a ditch on the side of the road. The deceased sustained fatal injuries in the accident.

(3.) The claim petition was filed claiming compensation for the death of the deceased as a result of the motor vehicle accident.