SONAL VERMA Vs. SURENDER MOHAN CHOPRA

JUDGEMENT

(1.) All these above three appeals arise from a common Judgment and Order dated 08.09.2008, passed in Motor Accident Claim Petition No.151 of 2005, Smt. Sonal Verma and another Vs. Sri Surender Mohan Chopra and others, by the Motor Accidents Claims Tribunal/District Judge, Nainital (for short, "claim petition").

(2.) In this judgment, reference to appellants and respondents shall be to the Appeal From Order No.472 of 2008.

(3.) The appellants filed the claim petition seeking compensation on account of death of late Sameer Verma in a motor accident, which took place on 09.07.2005 at 02:30 p.m. On the fateful day, deceased Sameer Verma was riding on a motorcycle bearing registration No.UA04B 5134 ("the motorcycle") and proceeding from Bareilly to Haldwani. As soon as he reached near check post Bahedi, Kiccha bend, district Bareilly, a Scorpio car bearing registration No.UA06B 3309, ("the offending vehicle") came from behind, on the wrong side, in a very rash and negligent manner and hit the motorcycle. Resultantly, the deceased and the pillion rider, who is PW2, Sandeep Verma, sustained injuries, who were taken to the hospital, where Sameer Verma succumbed to the injuries.