NEW INDIA ASSURANCE CO LTD Vs. SUNEETA

JUDGEMENT

(1.) Heard Ms. Sumaiya Kidvai holding brief of Shri Anand Mohan on behalf of the Appellant and Shri R.P. Singh learned Counsel for the Respondents and perused the records.

(2.) The present appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 against the impugned award dated 1.3.2008, passed by Motor Accident Claims Tribunal/Additional District Judge Court No. 7 Barabanki.

(3.) In brief, one Kumari Shalu aged about 5 years suffered with an accident on 23.4.2006 at about 8.30 a.m. at Gangaganj Road village Chaksaar thana Satrikh, Barabanki with the Truck No. U. P. 50T 5035. The truck was driven rashly and negligently causing the accident in question. In consequence to the accident Kumari Shalu succumbed to injuries on the spot. The parents of the deceased had approached the Tribunal for payment of compensation. In lieu thereof after due trial on recording evidence Tribunal had awarded compensation to the extent of Rs. 1,82,500.