MANJU GUPTA Vs. PRATAP SINGH

JUDGEMENT

(1.) BY the present appeal the appellant seeks to impugn the Award dated 17.4.2004.

(2.) THE brief facts are that the Tribunal by the impugned Award disposed of two claim petitions. The claim petition in question was filed by the dependents of deceased Sanjay Gupta who was travelling in a tempo on the intervening night of 4th and 5th April 1995. The tempo met with an accident near District Shahjahanpur U.P. The driver of the tempo was driving the same at a fast speed in a rash and negligent manner and hit against a truck coming from the opposite direction. Based on the evidence on record the Tribunal concluded that the accident took place due to the rash and negligent driving of the driver of the tempo.

(3.) REGARDING compensation the Tribunal awarded the following compensation amounting to Rs.3,15,000/ -. <FRM>JUDGEMENT_431_LAWS(DLH)5_2015.htm</FRM>