RAGHURAJI DEVI Vs. HAJI LAL MOHAMMAD BIRI WORKS

JUDGEMENT

(1.) THIS is an appeal against the order dated 30th March 1977 passed by the Motor Accident Claims Tribunal (Additional District Judge) Allahabad awarding a sum of Rs. 12,500/ - with interest @ Rs. 6% per annum from the date of order till the date of payment and proportionate costs. It was further directed that the entire compensation, interest and proportionate costs will be payable by respondent No. 2.

(2.) THE facts giving rise to this appeal are that on 20th September 1975 at 4.15 P.M. in front of the shop of Baij Nath of village Lari Bari, district Allahabad one Ram Dularey met with a motor accident and succumbed to the injuries on his way to the hospital. He was going on the road on his left side when he was run over by Jeep No. UTB 3307. It is said that the jeep was being driven rashly and negligently. A report of the accident was lodged on the same day at P.S. Shankergarh, District Allahabad.

(3.) THE petition was contested by opposite party No. 1, the owner of the vehicle. It was denied that any accident took place with Jeep No. UTB 3307. The compensation claim was also assailed.