SUBHADRA SINGH & OTHERS Vs. MUNEESH & OTHERS

JUDGEMENT

(1.) This appeal has been preferred assailing the award dated 06.10.2001 passed in M.A.C.P. No. 198 of 1998 (Subhadra Singh and others Vs. Munish and others) whereby amount of Rs.7,83,000/- was awarded as compensation along with 9% interest from the date of moving the petition till realization of the money.

(2.) The background facts in nutshell are that in an accident which took place on 12th September, 1998 at about 2.30 a.m. Rajendra Prasad, husband of the claimant no. 1 (hereinafter referred to as the deceased) who was coming from Jaunpur to his native village Lakhauwa on his motorcycle bearing bearing No. 62-C-8999, a truck bearing No. DL-1G 1427 driven by its driver in a rash and negligent manner hit the motorcycle of the deceased resultantly he sustained fatal injuries and lost his life. The driver of the truck succeeded in running away from there leaving the truck on the spot.

(3.) A claim petition was filed by the widow and children of the deceased stating therein that the deceased was aged about 41 years of age at the time of accident and was working as Area Manager in Gomti Gramin Bank, Jaunpur and was drawing a salary of Rs. 13,000/- per month. It was also asserted that the deceased was to retire in January, 2015 and he was likely to reach on a higher post and his pay scale was to be revised. It was further asserted that the deceased was having a valid and effective driving licence to drive motorcycle. Rupees thirty lacks were claimed to be awarded as compensation.