NASREEN JAHAN AND ORS Vs. GARIMA PANDEY

JUDGEMENT

(1.) Heard.

(2.) Claimants have filed this appeal for enhancement of the compensation awarded vide judgment and order dated 25.03.2009 passed by Motor Accident Claim Tribunal/Additional District Judge Lucknow in Claim Petition No. 59 of 2007.

(3.) In short, the facts of the case are that on 28.01.2007 at about 11:30 PM when the deceased Aslam Khan was going back to his house after attending the duty by motor-cycle no. UP-32 BQ/0947, the other vehicle No. UP-35 A 2929 (Maruti Car) which was being driven carelessly and in high Speed by its driver, hit the motorcycle of Aslam Khan. As a result whereof, he sustained serious injuries and during treatment he died at Medical College, Lucknow. The claimants, therefore, have filed the aforesaid claim petition No. 59 of 2007 seeking a sum of Rs.19,89,000/- as compensation.