MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Santosh Kumar Srivastava, learned counsel for the appellants-claimants, Shri Arvind Kumar Goswami, learned counsel representing Union of India.

(2.) This appeal arises out of the judgment and order dtd. 25/11/2017 passed by the learned Motor Accident Claims Tribunal/Additional District Judge, Court No.10, Meerut (hereinafter referred to as "Tribunal") in Motor Accident Claim Case No.293 of 2014 awarding a sum of Rs.1,42,000.00 as compensation with interest @ 7% annual interest.

(3.) The learned Tribunal partly allow the claim of the appellants-claimants for the death of one Akib (deceased). The claimants are the legal heirs and dependent of the deceased - Akib, who died in an accident which occurred on 26/2/2014.