GEETA YADAV Vs. PREM ROADWAYS REGISTERED

JUDGEMENT

(1.) Heard Sri S.D. Yadav, learned counsel for the appellants-claimants and Sri Aditya Singh Parihar, learned Advocate appearing for Sri Rahul Sahai, learned counsel for the respondent-Insurance Company. None has appeared for the respondent-owner of the offending vehicle.

(2.) By way of this appeal, the appellants-claimants, have challenged the judgment and order dtd. 9/8/2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.14, Kanpur Nagar (hereinafter referred to as 'Tribunal') in M.A.C. No.299 of 2011 awarding compensation of Rs.3,69,500.00 with interest at the rate of 6% simple interest till amount is deposited.

(3.) Brief facts as culled out from the record are that on 18/10/2009 at about 1.00 p.m. a bus bearing No.PB-3 H 9581 which was coming from Barnala side dashed the Motorcycle of the deceased bearing No.UP 71 E 2269 from behind. It has been averred that the bus was being driven by its driver rashly and negligently and even without blowing horn. The accident caused grievous injuries to deceased-Kaushal Kishore who has succumbed to the injuries in Military Hospital, Bhatinda Cantt.