UNITED INDIA INSURANCE CO LTD Vs. TARA DEVI

JUDGEMENT

(1.) Heard the learned Counsel for the appellant, learned counsel for the respondents and perused the record.

(2.) The present appeal has been preferred against the impugned award dated 10th May, 2004 passed by the Motor Accident Claims Tribunal/Special Judge (E.C.Act), Faizabad in M.A.C.P.No. 32 of 2002.

(3.) In brief, the facts of the case are that on 16th December, 2001 at about 12.00 O' Clock during day hours, the deceased Shiv Kumar, when arrived to Jamuratganj Bazar, the tractor No. U.P. 44 B/8129 hit his cycle from the back side. In consequence, thereof, he suffered with grevious injuries. Shiv Kumar was brought to the hospital where he succumbed to injuries. An F.I.R. of the incident was lodged and the dependents of the deceased approached the Tribunal for payment of compensation under Section 166 of the Motor Vehicles Act.