NILOFAR Vs. SARIKA ARORA

JUDGEMENT

(1.) The appeal arises out of a judgment and award dtd. 3/4/2017 rendered by the Motor Accident Claims Tribunal/Additional District Judge, Court No.4, Kanpur Nagar in Claim Petition No.75 of 2013 (Nilofar v. Sarika Arora and others) partly allowing the claim of the claimant. This appeal has been filed by the claimant/appellant for enhancement of the amount awarded by the tribunal in the impugned judgment.

(2.) The brief case of the claimant before the learned tribunal was that the deceased died in an accident on 14/8/2012 which was caused entirely by rash and negligent driving of the driver of the offending truck bearing registration No.U.P.-T/1360. On the fateful day, the deceased was riding a motorcycle when the truck collided with him. At the time of his death, the deceased was 28 years old. The claimant-appellant was dependent on the deceased.

(3.) The learned tribunal in the impugned judgment dtd. 3/4/2017 awarded compensation which is depicted in a tabulated form hereunder: <IMG>JUDGEMENT_168_LAWS(ALL)4_2023_1.jpg</IMG>