PREETI KHETWAL Vs. UTTARAKHAND JAL VIDYUT NIGAM LIMITED

JUDGEMENT

(1.) This appeal from order arises out of an order passed by the Motor Accident Claims Tribunal, Vikas Nagar, Dehradun in MACP No. 95 of 2016, whereby the claim petition of the claimants has been rejected.

(2.) Brief facts of the case are that Bhupesh Chandra Singh (deceased), was a Junior Engineer in Uttarakhand Jal Vidyut Nigam Limited. On 13/9/2015, while he was going on an official vehicle from "Daakpatthar" to "Koti Icchadi Dam", the said vehicle met with an accident as the vehicle fell into a deep "Khadda". Consequently, he sustained injuries and died on the same day.

(3.) On account of the death of deceased Bupesh Chandra Singh, a claim petition was filed by the widow of the deceased (claimant no. 1) and his two sons (claimants nos. 2 and 3) claiming a compensation of Rs.81,20,000.00 (Rupees Eighty Lakh Twenty Thousand only). The learned Tribunal vide order dtd. 20/7/2018 has dismissed the claim petition. Aggrieved, the claimants have filed the present appeal from order.