USHA RANI AND OTHERS Vs. PANKAJ & ANOTHER

JUDGEMENT

(1.) This First Appeal From Order No. 3623 of 2008 (Smt. Usha Rani and others Vs. Pankaj and others) is filed against the judgement and order dated 29.08.2008 passed by Sri Chandra Haas Ram Motor Accident Claims Tribunal/Additional District Judge, Mathura Court No. 7 in Motor Accident Claim Petition No. 49 of 2008 (Smt. Usha Rani and others Vs. Pankaj Kumar and others).

(2.) Facts giving rise to this appeal are that husband of appellant no. 1 Virendra Kumar Singh had died in an accident. On 06.12.2007 at 10:00 PM he was travelling by motorcycle no. UP-85-P 6853 and reached near Bajrang Dharam Kata on NH-2 root within the circle of police station highway District Mathura. At the same time the driver of Centro Car No. HR 51Y 5499 reached there from the side of Agra driving the car rash and negligently and hit the motorcycle of Virendra Kumar Singh and due to this accident Virendra Kumar Singh sustained the serious injuries and died of there injuries. On the basis of his death an accident petitioner Smt. Usha Rani and others filed the Motor Accident Claim Petition No. 49 of 2008 claiming the compensation of Rs. 66,20,000/- before the Motor Accident Claims Tribunal/District Judge, Mathua against the opposite parties/respondents. Petitioners in their petition stated that at the time of accident deceased Virendra Kumar Singh was 45 years old and was serving as Senior Office Assistant in Life Insurance Company Branch Mathura-I and was drawing Rs. 22,000/- per month as salary and he was the income tax payee and this Centro Car No. HR 51Y 5499 was insured with ICICI Lombard General Insurance Company Ltd.

(3.) Deceased Virendra Kumar Singh left behind him widow, two children and old mother and father as dependents.