RAM SHABAD YADAV Vs. HARILAL

JUDGEMENT

(1.) This first appeal from order arises out of the judgment and award dtd. 13/10/2017 passed by the learned Motor Accident Claims Tribunal/learned Additional District Judge, Maharajganj in Motor Accident Claim Petition No.114 of 2014 (Harilal and others Vs. Ram Shabad Yadav and others).

(2.) The owner-appellant contesting the liability to pay the compensation.

(3.) Briefly the case of the claimants before the learned tribunal was that the deceased-Bhanmati died of injuries sustained in an accident which occurred on 2/5/2014 and was caused by the rash and negligent driving of the driver of truck bearing Registration No. UP-52F-0405. The offending vehicle was insured by the respondent Insurance Company. The claimants were dependant on the deceased. The deceased was 44 years of age at the time of the accident.