SARITA Vs. ANKIT KUMAR

JUDGEMENT

(1.) Heard Sri Vijay Prakash Mishra, learned counsel for the appellants and Sri Saurabh Srivastava, learned counsel for the respondent-Insurance Company.?

(2.) Facts giving rise to this appeal in narrow compass is that on 5.11.2014, husband of appellant no.1, namely, Sarita along with her brother, namely, Pravin riding on his motorcycle bearing Registration No. DL7SBW 8095 was going to his village Asawar, Police Station Gulawati from Delhi and when driver, namely, Ankit driving a van bearing Registration No. UP 16 BT 8799 rashly and negligently dashed the said motorcycle on account of which Raj Kumar sustained severe injuries. He was rushed to district hospital where he breathed his last.

(3.) The claimants (dependents of the deceased) approached the Motor Accident Claims Tribunal/Additional District Judge, Court No.9, Bulandshahr (hereinafter referred to as 'Tribunal' by way of filing M.A.C.P. No.174 of 2015 claiming compensation of Rs. 5,00,000/- and interest at the rate of 15%.