ASGAR ALI Vs. RAM KARAN

JUDGEMENT

(1.) The present appeal has been preferred by the appellants (for short 'the appellant1) against the award dated 18.04.2018 passed by the learned Motor Accident Claims Tribunal, Yamuna Nagar at Jagadhari (for short, 'the Tribunal') whereby learned Tribunal has granted the compensation to the appellants to the tune of Rs.6,10,000/-. FACTS NOT IN DISPUTE

(2.) On 24.02.2017, deceased Akhtari in the company of her husband namely Asgar Ali were riding on auto cycle i.e Vicky bearing registration No. HR-02-AD-0486. When they reached near Vishwakarma chownk on Radaur-Yamuna Nagar road, then a bus bearing registration No. HR-58-A-7351 of Haryana Roadways, Yamuna Nagar being driven by respondent No. 1 came in rash and negligent manner and hit the auto cycle. The occupants of the said auto cycle fell down and sustained grievous injuries. Both were shifted to Civil Hospital, Yamuna Nagar where Akhtari was declared brought dead. F.I.R No. 69 dated 25.02.2017 u/ss 279/337/304-A IPC was registered at P.S. Farakpur against respondent No. 1.

(3.) The learned tribunal held that the deceased was 55 years old and was a house wife doing the work of sewing, embroider and knitting. She was held to be earning Rs. 5000/- per month. The factum of accident had been proved and the offending vehicle was insured with respondent No.3-Insurance Company.