AKHILESH KUMAR ANAND Vs. RAHUL MISHRA

JUDGEMENT

(1.) This appeal challenges the judgement and award dtd. 10/1/2019 passed by Motor Accident Claim Tribunal/Additional District Judge, Court No.11, Kanpur Nagar in MACP No.370 of 2014 (Akhilesh Kumar Anand Vs. Rahul Mishra and others), whereby the learned Tribunal has awarded Rs.6,82,000.00 as compensation on account of death of the wife of the claimant/appellant in a road accident with rate of interest 7% per annum.

(2.) Heard Shri Pradip Kumar Shukla, learned counsel for the appellant and Shri Ajay Singh, learned counsel appearing on behalf of respondents.

(3.) Brief facts of the case are that a claim petition was filed by appellant on account of death of his wife in a road accident before the learned Tribunal, in which averments are made that on 4/11/2011 at about 10:30 am the deceased was standing besides road near bus stop within the jurisdiction of police station- Kotwali, District- Fatehpur. All of sudden a Tata Safari bearing No.UP 78 BH 2707 came from behind, which was being driven rashly and negligently by its driver. The aforesaid vehicle hit the deceased from behind and the deceased sustained serious injuries. She died on 10/11/2011 during treatment in hospital.