VINOD KUMAR Vs. MANOJ KUMAR AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) The instant First Appeal From Order for enhancement of compensation arises out of the judgment and award dated 24.10.2016 passed in Claim Petition No. 425 of 2015 by the Motor Accident Claims Tribunal/ Special Judge (P.C. Act), Court No. 2, Lucknow in Claim Petition No. 425 of 2015 (Vinod Kumar v. Manoj Kumar and others) prayer to enhance the awarded amount.

(3.) Short facts of this case are that on 06.05.2015, when deceased Chhote Lal was traveling by Motorcycle, bearing registration No. UP-32 CU 1575 as pillion rider, the driver of Truck, bearing registration No. UP-75 M 6791, hit the motorcycle, as a consequence thereof, deceased fell down and the wheel of the truck was run over on the deceased and the deceased died on the spot. The heirs of the deceased filed a claim petition before the Motor Accident Claims Tribunal. In the claim petition, it has been averred that at the time of accident, the deceased was aged about 46 years and was engaged in the business of fabrication and welding in a workshop from which he was earning around Rs.12000/- per month.