SMT. RAMA BHARDWAJ Vs. RAJA RAM VERMA

JUDGEMENT

(1.) The present appeal has been filed against the judgment and award dated 23.2.1982 passed by M.AC.T./IV Additional District Judge, Agra in M.A.C. No. 50 of 1971 (Smt. Rama Bharadwaj and four others Vs. Raja Ram and another).

(2.) This appeal has been filed under the provisions of Sec. 110A of the Motor Vehicles Act, 1939, by which the claimants have claimed an award of Rs.2,00,000/.

(3.) The Brief facts of the case are that an accident took place on 8.2.1971 at about 5.30 p.m. when the deceased one Suresh Chandra Bharadwaj was coming on a Scooter bearing no. U.P.U2974 from Tundla to Agra. An Ambassador Car bearing No. U.P.U8985 belongs to one Raja Ram, the opposite party no.1 in the claim petition, was going to Sikandrabad from Agra. It is submitted that when the deceased reached near 'Budhiya Ka Talab', within the circle of Police Station, Estamadpur, District Agra, at a distance of about 1 km. from the police station, Estamadpur, the Scooter of the deceased collided with the aforesaid Ambessdor Car. On account of the said accident the scooter rider namely, Suresh Chandra Bharadwaj had received severe injuries and ultimately he died.