ABDUL HAMEED KHAN Vs. VIJAY KUMAR SINGH

JUDGEMENT

(1.) This is an appeal by the claimants of Motor Accident Claim Petition No. 219 of 2004, seeking enhancement of compensation awarded by the Tribunal.

(2.) On the 16th of January, 2004, Abdul Maroof, a youth of sixteen years, was proceeding on his motorcycle bearing Registration No. UP 32 AB 2993, at 06:45 a.m., to a certain Sigma Coaching. He had left home for the coaching centre. At about 7 O'Clock, as Maroof reached the Indian Press Crossroads, within the local limits of Police Station Colonelganj, District Allahabad (now Prayagraj), a truck bearing Registration No. UP 70 Y 9448, driven at a high speed and negligently by its driver, hit the motorcycle on the rear side. The truck caused the accident, moving to the wrong side of the road. The impact caused Maroof to sustain grievous injuries. The truck dragged the motorcycle and the victim across some distance, and turning left from the Indian Press Road Crossroads, made good its escape via the Balson Crossroads.

(3.) The victim was carried by his cousin, Parvez Ahmad, who witnessed the accident, to the Priti Hospital for medical aid. After administering some treatment, the victim was referred to the Beli Hospital. While on way to the Beli Hospital, the victim breathed his last on board ambulance.