MITRA SEN Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal from order/claim petition has been filed by the respondents-claimants for compensation, in respect of the death of Ajit Kumar, who unfortunately died in motor accident, said to have taken place on 11/7/2008.

(3.) As per the claim petition, it is the case of the claimants that on 11/7/2008; Ajit Kumar was riding on a motor cycle no. UA08G3631, which was being driven by his brother Kishore Kumar and he was sitting in the motor cycle as a pillion rider with his father Balwant Singh. As soon as this motor cycle reached near Patanjali Yog Pith, a speeding bus no. UP14F6844, coming from the side of Roorkee, which was driven by its driver very rash and negligently, dashed against the said motorcycle. In the said accident, Ajit Kumar sustained severe injuries, who later on succumbed to said injuries.