POOJA TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Vidya Kant Shukla for the appellants and Ms. Raj Kumari Devi for the respondents.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 31/3/2016 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.17, Kanpur Nagar (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 624 of 2007 awarding a sum of Rs.9,48,023.00 with interest at the rate of 7% as compensation.

(3.) Brief facts are that on the fateful date i.e. 8/8/2006 at about 9:40 a.m. the deceased was going to join his duties by Scooter, bearing no.UP78Z-4094, and when he reached near Golghar traffic point, Bahad, district Abardin, Andaman (Port Blair), a Army Truck, bearing no.03-D-152105-M came and dashed with the scooter of the deceased which caused grievous injuries causing death. He succumbed to injuries on the very same day in the hospital.