PINKI Vs. HIMANSHU KUMAR

JUDGEMENT

(1.) Heard Sri Nigamendra Shukla, learned counsel for the appellant and Shri Aditya Singh Parihar, learned counsel for the respondent- Insurance Company.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 1/2/2020 passed by Motor Accident Claims Tribunal/Additional District Judge (F.TC.), Bulandshahar (hereinafter referred to as 'Tribunal') in M.A.C. No. 327 of 2014.

(3.) Brief facts as culled out from the record are that on 22/7/2014 at around 2:30 p.m deceased Arvind Kumar was on his way to his office by his motor-cycle bearing no. U.P-13AQ-2367, when he reached near P-3 Gol Chakkar, Noida, Gautambudhnagar in front of C & C Factory a Bolero bearing no. UP-17T-6826 driven rashly, negligently by his driver from either side dashed into the motor-cycle of deceased Arvind Kumar as a result of which he sustained grievous and fatal injuries and was admitted to Yatharth Hospital, Greater Noida where he succumbed to his injuries.