RITA RANA Vs. PRADEEP KUMAR

JUDGEMENT

(1.) All these three appeals are directed against award dated 06.07.2006, passed by Motor Accident Claims Tribunal/District Judge, Haridwar, in Motor Accident Claim Case No. 06 of 2004, whereby the Tribunal has awarded Rs. 8,60,000/- with 5% interest thereon, as compensation to the claimants, and directed that 50% of the sum shall be paid by the Uttar Pradesh State Road Transport Corporation and remaining 50% shall be paid by the Oriental Insurance Company Limited.

(2.) Heard learned counsel for the parties, and perused the record of the Tribunal.

(3.) Brief facts of the case are that on 22.06.2003, at about 1:15 p.m., claimants' son Kunal Rana alongwith his relative Puneet Verma was going from Roorkee to Ghaziabad in motorcycle bearing Registration No. UA08-B- 2613. It is alleged by the claimants that a bus bearing Registration No. UP15Q-9676 belonging to Uttar Pradesh State Road Transport Corporation was being driven rashly and negligently by its driver and dashed at the motorcycle near Partapur, opposite Jain Hotel. Consequently, the motorcyclist got disbalanced and another vehicle (Truck) bearing Registration No. HR46/8264, which was also being driven rashly and negligently, crushed Kunal Rana, who suffered injuries and died of the same.