ROOP LAL Vs. SURESH KUMAR YADAV

JUDGEMENT

(1.) This appeal has been preferred by the claimants-appellants against the judgment and award dtd. 24/8/2021 passed by learned Presiding Officer, Motor Accident Claims Tribunal, Kanpur Dehat (hereinafter referred to as ''Tribunal') in M.A.C.P. No. 116 of 2018 (Roop Lal and Another Vs. Suresh Kumar Yadav and others), whereby the learned Tribunal awarded a sum of Rs.1,80,000.00 as compensation to the claimants with interest at the rate of 7.5% per annum.

(2.) The claimants-appellants have preferred this appeal for enhancement of quantum.

(3.) The brief facts of the case are that a claim petition was filed before the learned Tribunal by the claimants-appellants with the averments that on 18/3/2018 claimant-appellant no.1, Roop Lal was walking with his son on Kakvan Road within the jurisdiction of police station Bilhaur Districct Kanpur Nagar. At that time, a truck bearing no. U.P.93 BT 4990 who was being driven very rashly and negligently by its driver, hit the son of the appellant no.1 from behind due to which he fell on the road and front wheel of the truck ran over him. Appellant no.1's son sustained fatal injuries and died on the spot. The deceased was a child of aged about 7 years.