GUDDU Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Raj Kumar Vishwakarma, learned counsel appearing under the authority of Shri Balendu Shekhar for the appellants and Shri Arun Kumar, learned standing counsel for the State- respondents.

(2.) The instant appeal has been preferred under Sec. 173 of the Motor Vehicles Act, 1988 passed in Claim Petition No.616/2015 wherein in a death case the Tribunal has awarded a sum of Rs.1,52,000.00 along with 7% interest in favour of the claimants-appellants.

(3.) The claimants-appellants, who are the parents of the deceased Mansi filed a claim petition bearing No.616/2015 under Sec. 163-A of the Motor Vehicles Act, 1988 with the averments that on 15/7/2015 at around 03:00 PM, the girl child Mansi was hit by a Jeep bearing UP-32-BG-3839, as a result, Mansi was severely injured and during her treatment within three hours, she expired.