LAL BAHADUR PATEL Vs. MURAD ALI

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The claimants being dissatisfied with the awarded amount preferred this appeal for enhancement of the amount of compensation.

(3.) The claimants moved Motor Accident Claim Petition No. 628 of 2016 before Motor Accident Claim Tribunal/Additional District Judge/F.T.C., Allahabad (hereinafter referred to as the Tribunal) claiming Rs.60,00,000/- with interest as compensation. It was averred therein that deceased was carrying on animal husbandry and income of the deceased was Rs.20,000/- p.m.. She was hale and hearty and aged about 28 years at the time of accident. Facts as culled from the record are that On 2.7.2016 at about 8 a.m. deceased riding pillion seat of motorcycle bearing Registration No. UP 70 CJ 6608 was going to Bade Hanuman Temple Dam, Allahabad and when the vehicle reached Rahimapur Petrol Pump, driver of Truck bearing Registration No. UP 72 T 4339 driving rashly and negligently without blowing horn, dashed the said motorcycle as a result of which the deceased suffered severe and fatal injuries and she died on the spot itself.