PRADEEP KUMAR BISLA DECEASED Vs. BALWANT SINGH

JUDGEMENT

(1.) This appeal, at the behest of the claimants, challenges the judgment and order dtd. 16/2/2010 passed by Additional District Judge, Court No.10, Ghaziabad/ Motor Accident Claim Tribunal, Ghaziabad in Motor Accident Claim Petition No. 24 of 2005 awarding compensation of Rs.4,10,924.00 alongwith 6% interest.

(2.) The brief facts of the case are that injured (later on deceased) Pradeep Kumar Bisla filed a Motor Accident Claim Petition No. 24 of 2005 before the Tribunal at Ghaziabad for sustaining injuries in road accident. The injured petitioner Pradeep Kumar Bisla died during the pendency of the claim petition.

(3.) As per averments in claim petition, the deceased was going to J.P. Nagar from Moradabad on 5/11/2004 at about 07:45 a.m. when he reached at village Nepaniya, a truck bearing no. DL 1GB 2087 came from opposite direction, which was being driven rashly and negligently by its driver and hit the car No. DL 3 CZ 5378, in which the deceased was travelling. In this accident the deceased sustained serious injuries and he was admitted in Primary Health Centre Rajabpur from where he was carried to the hospital in Meerut where he was treated for a long time. On 28/1/2006, the injured died during the treatment.