SUBHAN ALI Vs. SALIM AHMAD

JUDGEMENT

(1.) This first appeal from order under Section 173 of the Motor Vehicles Act, 1988 (hereinafter called the Act) for enhancement of compensation, is directed against the judgment and award dated 22.2.2002, passed by Motor Accident Claims Tribunal/Special/Additional District Judge (E. C. Act), Hardoi partly allowing the claim petition filed by the appellants and awarding a sum of Rs. 58,000 as compensation with 8% per annum interest thereon.

(2.) Appellants are the parents of Shri Ateeq Ahmad, who was aged about 16 years and had gone for attending coaching on 29.11.2000. While returning to his house on his cycle, he was dashed by a Jeep U.P. 32 Z 5703 and consequently sustained injuries. He was taken to the Primary Health Centre, Kachauna, in serious condition, from where, he was shifted to Medical College, Lucknow, but he succumbed to the injuries there in the Medical College.

(3.) The appellants filed a claim petition under Section 166 of the Act, claiming compensation to the tune of Rs. 13,27,000. It was alleged that the accident took place due to rash and negligent driving of the said jeep.