PREMLATA AGARWAL Vs. SURENDRA KUMAR

JUDGEMENT

(1.) THIS appeal under Section 173 of the Motor Vehicles Act has been filed by the claimant -appellants seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal vide judgment and award dated 11.11.2011.

(2.) NECESSARY facts, in brief, for the purpose of the case, are as under.

(3.) THE deceased while walking down along with his son from godown situate near old R.T.O. office to his shop on 05.02.2010, at about 6.30 p.m., was hit by motorcycle No. UP93 K 5874, which was being driven rashly and negligently, as a result of which, he sustained grievous injury. The driver of the motorcycle fled away from the spot, but the registration number of the vehicle was noted down by the son. He was taken to the hospital by his son where he was declared dead. An FIR of the incident was lodged and a charge -sheet was filed by the police against the driver of the motorcycle.