UNION OF INDIA Vs. RAMESHWAR

JUDGEMENT

(1.) HEARD Sri Arvind Vashistha, learned Assistant solicitor General for the appellants, Sri D. C. S. Rawat, learned Counsel for the claimants and Sri D. S. Patni, for the respondent No. 3.

(2.) BY the present appeal, appellants have prayed for setting aside the judgment and award dated 18. 10. 2007 by which a sum of Rs. 1,82,000/- has been awarded to the claimants on the claim petition filed by the respondent Nos. 1 and 2 under section 166/140 of the Motor Vehicles Act.

(3.) BRIEFLY stated on 22. 10. 2006, the deceased Mohan Singh was going along with his friend Gopal Singh and Deepu Singh on motor cycle No. UA 06 E 4762 at about 5. 00 p. m. near Sitarganj Road motor cycle was stopped. Thereafter, they started looking to the defect of the motorcycle by which motorcycle was stopped. In the meantime, a military jeep No. OIC 671694 Y was coming from Sitarganj, rashly and negligently dashed three persons, as a result of which, they have received grievous injuries. Vikky and Rajnish, who were coming, took them to hospital, where doctor declared them as dead. FIR was lodged at Police Station Khatima as case crime No. 3375 of 2006.