QUTUBUDIN ANSARI Vs. RAM SHIROMANI YADAV

JUDGEMENT

(1.) Heard learned counsel for the appellant and Sri Radhey Shyam, learned counsel for the respondent no. 3.

(2.) None has appeared on behalf of the respondent nos. 1, 2 and performa/respondent nos. 1 to 5.

(3.) This appeal has been filed by the claimant-appellant for enhancement of the compensation awarded to him by the Motor Accident Claims Tribunal/District Judge, Chandauli vide judgment and award dated 12.12.2012 passed by him in M.A.C.P. No. 7 of 2010 (Qutubudin and Others Vs. Ram Shiromani Yadav and Others) for the death of Akhlak Ansari, son of claimant-appellant, who was aged about 23 years at the time of the accident which had taken place on 21.11.2009 caused due to the rash and negligent driving of the driver of Truck No. U.P. 32 CN 6892, owner whereof was respondent no. 1, Ram Shiromani Yadav by its driver respondent no. 2, Santram Yadav while the deceased was going on his motorcycle bearing registration no. U.P. 67 D-5979 to Bhadohi.