JIAUL HASAN Vs. VIJENDRA

JUDGEMENT

(1.) Heard Shri Balendu Shekhar, learned counsel for the appellants and Shri Tarun Kumar Misra, learned counsel for respondent no.2. No one has appeared on behalf of respondent no.1

(2.) This is a claimant's appeal for enhancement of compensation against the judgment and award dated 15.3.2016 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.14, Lucknow in Motor Accident Claims Case No.186 of 2014 (Jia-Ul-Hasan and others v. Vijendra and others).

(3.) The deceased, Dawood Hasan, was the son of claimants-appellant nos.1 and 2 and brother of claimants-appellant nos.3 and 4 herein. On 20.3.2014, at about 7:30 PM, a truck bearing registration no. HR 74-2918, which was being driven rashly and negligently dashed against a car bearing registration No. UP 32 EL 2099. The accident took place near Prashant Dhaba at Kanpur Lucknow Highway under Police Station Sarojini Nagar. As a result of the said accident both Dawood Hasan and Vishal Shobhit, who were travelling in the said car suffered grievous injuries and died on the spot.