PAL SINGH Vs. KARAM SINGH NEGI

JUDGEMENT

(1.) This appeal, preferred under section 173 of Motor Vehicles Act, 1988, is directed against the award dated 15.03.2012, passed by Motor Accident Claims Tribunal/ Additional District Judge/ III Fast Track Court, Haridwar, in Motor Accident Claim petition no. 106 of 2009, whereby the tribunal has directed the respondent no. 3 to pay compensation to the tune of Rs. 17,25,032/- with 6% interest per annum there on.

(2.) Heard learned counsel forthe parties, and perused the record of the tribunal.

(3.) Brief facts, of the case, are that on 24.07.2009 Jitendra Kumar (deceased) who was constable with Police Department of the State of Uttarakhand, posted at Police Station Nehru Colony, Dehradun, was on his way to his home on a motor cycle. A bus bearing registration no. UA-07A-5115 which was allegedly being driven rashly and negligently by its driver dashed at the motor cycle from behind near Chandighat bridge, Haridwar. In the accident Jitendra Kumar suffered injuries, and was taken to G.D. Hospital, Haridwar from where he was referred to C.M.I. Dehradun, and there he succumbed to the injuries.