SAROJ DEVI Vs. AMAR JEET SINGH

JUDGEMENT

(1.) Heard Shri Anubhav Sinha, learned counsel for the appellant and Sri.Rahul Sahai, learned counsel for the respondent-Insurance Company.

(2.) This appeal , at the behest of the claimants, challenges the judgement and award dtd. 1/10/2016 passed M.A.C.T/Additional District Judge, Court No. 3, Gautam Budh Nagar (hereinafter referred to as "Tribunal") in M.A.C. No. 101 of 2014.

(3.) Brief facts as culled out from the record are that on 15/11/2013 at 7:00 p.m in the evening Lakphat Singh was going to Pari Chauk, Greater Noida by riding bicycle to attend his duty and when he reached near gram Garhi, he was hit by a car bearing No. U.P.-16 A.L. 2432 due to the rash driving of the driver of car. Lakhpat Singh sustained injuries and was admitted to Yatharth Hospital, Noida, then to E.S.I. Hospital, Noida and because of his deteriorating condition he was shifted to AIIMS Hospital, New Delhi where he succumbed to his injuries at 5:00 a.m on 22/11/2013.