MUNNI DEVI Vs. ANJANI KUMAR OMKAR

JUDGEMENT

(1.) Heard Sri Vidya Kant Shukla, learned counsel for the appellants, Sri Arvind Kumar, learned counsel for the respondent and perused the judgment and order impugned.

(2.) Facts giving rise to this appeal are that on 7.12.2015 deceased, namely, Virendra Kumar Pal along with one Mayaram, the brother-in-law of his elder brother, riding on motorcycle bearing Registration No. U.P. 78 BW-6535 was going to Village Tikrauli, District Hamirpur. Mayaram was driving the motorcycle with normal speed on his side. As soon as 7.10 am they reached at Village Amauli, Police Station Sajeti on Kanpur-Hamirpur road, the driver of Truck No. U.P. 78-CN- 5788, driving rashly and negligently dashed motorcycle on account of which both succumbed to their injuries on the spot. Claimants filed claim petition claiming a sum of Rs.48,27,906/- as compensation.

(3.) The Motor Accident Claims Tribunal, Kanpur Nagar (hereinafter referred to as 'Tribunal') in M.A.C.P. No.194 of 2016 awarded a sum of Rs.19,29,687/- with 7% annual interest.