KANTI SHARMA Vs. UNITED INDIA INSURANCE COMP. LTD.

JUDGEMENT

(1.) Heard, Shri Sanjay Saxena, learned counsel for the appellant and Shri Anil Kumar Srivastava, learned counsel for the respondents.

(2.) The instant First Appeal From Order has been filed against the judgment and award dated 09.08.2007, passed in M.A.C.P. No.122 of 2006;Smt.Kanti Sharma and another Versus Smt. Pratibha and others for modification and enhancement of the compensation awarded by the Motor Accident Claims Tribunal/District Judge, Hardoi.

(3.) Brief facts of the case are that the deceased Ved Prakash Sharma was coming back from Shahjahanpur to Hardoi by his motorcycle on 01.05.2006 at about 2.30. When he reached near telephone tower at some distance ahead of village Behta Gokul, the Maruti Car No.UP-30-E-6718 coming from the side of Hardoi dashed the motorcycle of the deceased, in which he suffered serious injuries. The Maruti Car was being driven by its driver rashly and negligently and he dashed the motorcycle of the deceased after coming on the wrong side. The deceased was got admitted in the district Hospital, Hardoi. His condition deteriorated, therefore he was referred to the Lucknow Medical College. From where he was referred to the Sanjay Gandhi Post Graduate Institute of Medical Sciences, Lucknow and on the way he died. Therefore, the claim petition was filed claiming compensation.