ORIENTAL INSURANCE COMPANY LIMITED Vs. MANJU GUPTA

JUDGEMENT

(1.) This appeal under S. 173 of the Motor Vehicles Act has been filed against the award of the Motor Accidents Claim Tribunal. Ferozabad, dated 16-12-1998 in Claim Petition No. 148 of 1993 awarding a compensation of Rs. 5,50,893 to the dependants of the deceased who died in a road accident.

(2.) Heard learned counsel for the appellant and Sri B.R. Singh, learned Advocate for the opposite parties.

(3.) The short facts of the case is that on the fateful day, i.e. 19-3-1993, the deceased Ajay Kumar Gupta, while on way from Shikohabad to Sirsaganj on a motor cycle bearing registration No. UP 83-1790 and when he reached to bye pass road at 2.30 P.M. Truck No. RRD 3447 coming rashly from opposite direction dashed him resulting his instant death on the spot. One Naresh Kumar who was also riding on pillion, got seriously injured and while being taken to Shikohabad hospital, died in the way. The driver fled away leaving the truck at the accident site. The father of the deceased, namely, Purshottam Das Gupta lodged First information Report at Police Station Shikohabad about the accident.