BHUNESH KUMAR GUPTA Vs. CHET NARAIN SINGH

JUDGEMENT

(1.) This FAFO filed under Section 173 of Motor Vehicles Act is directed against award dated 27.04.2006 passed by Sri Lal Chandra Tripathi, Vth Additional District Judge, Faizabad dismissing the Claim Petition No. 131 of 2002 (Bhunesh Kumar Gupta and another Vs. Chet Narain and others).

(2.) I have heard learned counsel for the appellants, learned counsel for the respondents and perused the original record.

(3.) Briefly stated facts are that Bhunesh Kumar Gupta and his wife Smt. Kiran Gupta filed a Claim Petition under Section 166 of the Motor Vehicles Act for compensation of Rs. 3,84,000/- alleging that their son Suraj aged about 11 years, while watching the marriage procession, met an accident with Jeep No. UP 42-C/1414 (which was later on amended). He was sharp in study and helped his father in business. Vehicle belonged to Chet Narain Singh (Opposite party no.1). Subsequently, petition was amended and instead of Vehicle No. UP 42-C/1414, Vehicle bearing registration No. UHU 9323 was substituted. Consequently, its owner Ambika Singh, driver Satya Prakash Singh as well as Oriental Insurance Company were also impleaded as opposite parties.