RAJESH YADAV Vs. HIFAJAT KHAN & OTHERS

JUDGEMENT

(1.) By means of this appeal, the judgment and order dated 31.1.2015 rendered by the Tribunal has been assailed by Mr. Rajesh Yadav (husband of the deceased). Accident occurred on 25.3.2012 at 12 Pm when Mr. Rajesh Yadav was going on his motorbike in Rudrapur town, a truck no. UP-65R-8477 dashed the motorcycle borne Rajesh Yadav resulting in serious injuries to his wife Smt. Radha Yadav, who was a pillion rider. Smt. Yadav succumbed to her injuries.

(2.) Fir of the incident was lodged on 27.3.2012 at 13.35 hours against the unknown truck driver for the offences under Section 279/304A I.P.C. Registration number of the truck was mentioned in the FIR. The Court is not aware about the fate of such FIR.

(3.) A claim petition no. 199/2012 was presented on 11.5.2012 by Mr. Rajesh Yadav asking the compensation of Rs. 11,00,000/-, whereagainst the Tribunal has granted Rs. 70,000/- along with 6 per cent annual interest with effect from the date of institution of the petition till the payment is actually made.