TRISHLA DEVI Vs. VIKKI

JUDGEMENT

(1.) This appeal from order has been filed by the appellants against the judgment and award dated 05.12.2014 passed by the Motor Accident Claims Tribunal, Vikasnagar, Dehradun in MACP No. 67 of 2013, whereby a compensation of Rs. 50,000/- (Rupees Fifty Thousand only) on "No Fault Liability"? has been awarded to the claimants.

(2.) Brief facts of the case are that on 13.03.2013 one Gyan Chand (deceased) was coming to his home on his motorcycle bearing registration no. U.P.-11R-1097 from "Ponta Sahib"?. At about 05:00 p.m., when the deceased reached near "Praveen Dhaba"? at Village Shahpur, a truck bearing registration no. H.R.-69-7277 which was coming from "Dharmawala"? and which was being driven rashly and negligently by its driver on the wrong side, hit the motorcycle of the deceased. As a result of this, the deceased sustained grievous injuries and subsequently died.

(3.) A claim petition was filed by the claimants for the compensation of Rs.33,00,000/- (Rupees Thirty Three Lakh only) on account of death of Sri Gyan Chand in a motor accident. It was alleged in the claim petition that the deceased was working as Assistant Lineman in Electricity Department in Himachal Pradesh. He was the sole bread winner of the family and due to his death, the claimants have suffered financial and mental loss.