(1.) Heard Sri Nigmendra Shukla, learned counsel for the appellant, Ms. Anita Srivastava and Sri Brajesh Kumar for the respondents.
(2.) This First Appeal From Order has been preferred against the Judgement and award dated 18.3.2006 passed by Motor Accident Claims Tribunal/ Additional District Judge, Court No.4, Buland Shahar in M.A.C. No. 201 of 2002 (Sunil Kumar @ Sonu Vs. Arjun Sharma and others, whereby the Tribunal awarded a sum of Rs.12,425 as compensation along with interest at the rate of 6% from the date of decision till realisation of the awarded amount.
(3.) As per claim petition, on 12.5.2002, claimant along with his father Nathi Singh was going to Gulwathi riding on his scooter having Registration No. U.P. 13-F 9929. Scooter was being driven by his father and he was pillion rider. When they reached on Gulwathi-Bulandshahar thoroughfare before Senkara Jindal Factory at about 7.00 a.m., a Maruti van having Registration No. D.L. ACC 2227, which was being driven rashly and negligently, came from opposite side and dashed scooter on account of which claimant and his father sustained grievous injuries. Claimant was rushed to District Hospital Bulandshahar, after extending primary treatment to him, he was referred to Lokpriya Hospital, Meerut.