MAHENDRA PRATAP ARYA Vs. JAGJEET SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellants for enhancement of the award dated 30.07.2016 passed by the Motor Accident Claims Tribunal, District Udham Singh Nagar in MACP No.64 of 2015, whereby a compensation of Rs.4,84,000/- (Rupees Four Lakh Eighty Four Thousand only) has been awarded to the claimants.

(2.) Brief facts of the case are that on 04.01.2015, one Deepak Chandra Arya was going on his motorcycle to "Surjannagar"?. When he reached Kashipur-Moradabad road, where Pashupati Factory is situated, at about 10:00 AM from the side of Thakurdwara, a car bearing registration no. UK-06P-2700 which was being driven rashly and negligently by its driver dashed the motorcycle of the deceased, as a result of which, he sustained fatal injuries. He was subsequently taken to the hospital where he died. Thereafter, a claim petition was filed by the claimants on account of death of Sri Deepak Chandra Arya.

(3.) Written statements were filed by the insurance company, the driver as well as the owner of the ill fated car.