SHATRUDHAN SINGH Vs. DEVI LAL MAHOTA

JUDGEMENT

(1.) THE present appeal under section 173 of the Motor Vehicles Act,1988 (for short as the "act") has been filed by the Appellant against the interim award passed by Ms. Sukhvinder Kaur, Presiding Officer, Motor Accident Claims tribunal, New Delhi dated 30. 11. 07 and 16. 02. 08.

(2.) IT is stated by the Appellant that Respondent No. 1 to 3 had filed the claim petition before the Tribunal alleging that on 09. 02. 07 the deceased was standing along with her husband near Delhi Haat. One Maruti Van no. DDA 8487 was coming from the direction of AIIMS Hospital and was going towards Safdarjung airport direction. At about 7. 30 a. m. on 09. 02. 07 the Maruti Van being driven by appellant No. 1 (herein) came from the side of AIIMS Hospital in a rash and negligent manner at a very fast speed and hit Smt. Devanti Devi, the deceased and caused the accident. The deceased was immediately taken to the AIIMS hospital in very serious and critical condition where she was given all the best and required medical attention but unfortunately she expired on 11. 2. 07.

(3.) VIDE the order dated 30. 11. 07, the Tribunal passed an interim award under section 140 of the Act for Rs. 50,000/- with interest @ 9% per annum in favour of the claimants and Appellant No. 2.