RAJESH SINGH Vs. MARGUB ALI

JUDGEMENT

(1.) Heard Sri S.D. Ojha, Advocte, holding brief of Sri Ram Shiromani Yadav, learned counsel for the appellants, Sri N.K. Srivastava, learned counsel for the respondent and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 7/8/2014 passed by Motor Accident Claims Tribunal/Special Judge (E.C. Act), Rampur (hereinafter referred to as 'Tribunal') in M.A.C.No.50 of 2013 awarding a sum of Rs.1,43,616.00 with interest at the rate of 6% as compensation.

(3.) Facts in brief as per claim petition are that Smt. Rita Singh wife of claimant, namely, Rajesh Singh was posted as Assistant Teacher in Primary School, Mohanpura, Police Station Tanda, District Rampur. On 19/2/2013, she was travelling as a pillion rider on motor cycle bearing Registration No. UP 22 L 7256, which was being driven by Sri Chandrabhan Singh. When they reached Kharij brick-kiln, driver of a truck bearing Registration No. U.P. 21 N. 1312 driving rashly and negligently dashed said motorcycle as a result of which Smt. Rita Singh sustained grievous injury and later on she died on the spot itself. Chandrabhan Singh also sustained injuries and motorcyle also got damaged. Report of the accident was registered as Crime No. 112 of 2013 at Police Station Chowki Saidnagar under Ss. 279, 304 A I.P.C.