POOJA SHUKLA Vs. VIJAY KUMAR TIWARI

JUDGEMENT

(1.) The instant appeal arises out of an award made by the learned Motor Accident Claims Tribunal/Additional District Judge, Kanpur[hereinafter referred to as the "learned tribunal"] dtd. 13/9/2018 in Motor Accident Claim Petition No. 994 of 2013 (Smt. Pooja Shukla and others Vs. Vinay Kumar Tiwari and others) by partly allowing the claim of the claimants.

(2.) Briefly the case of the claimants before the learned tribunal was that the deceased died of injuries sustained in an accident which occurred on 14/8/2013, and was caused by the rash and negligent driving of the driver of JSA Loader bearing Registration No. UP 78 CN 7323. The offending vehicle was insured by the respondent no. 2-United India Insurance Company Ltd. The claimants are the dependants on the deceased Amit Shukla. The deceased was running a unit which manufactures snacks. The deceased was 30 years of age at the time of his death.

(3.) The learned tribunal in the impugned judgement dtd. 13/9/2018 awarded compensation which is depicted in the tabulated form hereunder: