RAMO DEVI Vs. ICICI GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) By way of this appeal, the claimants-appellants who are legal heirs of the deceased have challenged the judgment and order dtd. 17/10/2014 passed by Motor Accident Claims Tribunal/ District Judge, Ghaziabad (hereinafter referred to as ''Tribunal') in M.A.C.P. No. 224 of 2013. The appellants' claim petition for compensation on account of the death of the sole bread earner came to be dismissed by the Tribunal.

(2.) The brief facts as culled out from the record, placed before this Court are that on 9/1/2013 deceased Rajendra Kumar Pal was returning to his house after completing his duty from Ghaziabad Railway Station. At about 7:30 PM, when the deceased reached near Ghantaghar and when the deceased beside the road, a motorcycle bearing no. DL 13 SF 1906, which was being driven very rashly and negligently by its driver, hit the deceased and fled towards Mohan Nagar.

(3.) The deceased being on bicycle is not dispute and the accident occurred between the bicycle driven by the deceased and the motorcycle driven by the opponent.