GEETA Vs. ORIENT INSUURANCE

JUDGEMENT

(1.) Heard Sri B.R. Singh, learned counsel for the appellants and Sri A.K. Shukla, learned counsel for respondents.

(2.) This appeal, at the behest of the claimants, challenges the judgement and decree dtd. 7/11/1997 passed by M.A.C.T/Special Judge (E.C. Act), Mainpuri (hereinafter referred to as "Tribunal") in M.A.C.P. No. 164 of 1996. The accident is not in dispute. His death by the accident is not in dispute. The issue of negligence decided by the Tribunal is not in dispute. The only issue to be decided is, the quantum of compensation awarded.

(3.) Brief facts as culled out from the record are that on 5/3/1996 deceased Sahab Singh were travelling in Tempo no. U.T.M. 9478. At about 10:00 A.M infront of Shankar cold storage Bewar on G.T. road the said tempo collided with truck no. H.R. 26/6368 resulting in the death of many persons including Sahab Singh. It is alleged that truck no. H.R. 26/6368 was being driven very rashly and negligently by its deiver as a result of which accident occurred.