NASEEM Vs. AKHILESH KUMAR

JUDGEMENT

(1.) This appeal from order has been filed by the appellant against the judgment and award dated 14.07.2017 passed by the Motor Accident Claims Tribunal, Rudrapur, District Udham Singh Nagar in MACP No.407 of 2014, whereby a compensation of Rs.2,20,000/- (Rupees Two Lakh Twenty Thousand only) has been awarded to the claimant.

(2.) Brief facts of the case are that on 16.08.2014, one Gulam Navi (deceased) was coming from Rammurti Hospital towards Bareilly-Nainital road, he parked his vehicle on the roadside and while he was talking to an acquaintance, a Mahindra Pick Up bearing registration no. U.P.-25 TC-0287 which was coming from "Bahedi"?, dashed on to the deceased Gulam Navi, as a result of which, he sustained grievous injuries and subsequently died on 16.08.2014.

(3.) In this case another person, namely, Ms. Farzana who was also standing on the roadside sustained injuries.