KASHMIRI Vs. U.P.S.R.T.C.

JUDGEMENT

(1.) Heard Sri Nigamendra Shukla, learned counsel for the appellants and Sri Sanjeev Kumar Yadav, learned counsel for the respondents.

(2.) The instant appeal under Sec. 173 of the Motor Vehicles Act, 1988 for enhancement of compensation has been preferred by the claimants against the impugned judgment and award dtd. 30/4/2016 passed by Shri. Sunil Kumar, the Motor Accident Claims Tribunal/Additional District Judge, court No. 7, Bulandshahr, in MACP No.266 of 2014 (Smt. Kashmiri Devi and others v. U.P.S.R.T.C. and another), whereby, for the untimely death of Ankit in a road accident which occurred on 10/6/2014, a compensation of Rs.2,60,000.00 along with interest at the rate of 7% per annum has been awarded to the claimants(mother, sister and brothers), which has been ordered to be indemnified by the owner U.P.S.R.T.C. of the offending Bus No. UP-15AT-4097.

(3.) Since no cross-appeal has been filed by the owner and driver of the of-fending vehicle, as such, the factum of accident and negligence of offending driver is not disputed by the respondents.