SAMANTRA DEVI Vs. SANJEEV KUMAR

JUDGEMENT

(1.) THIS appeal is directed against the award, dated 21st December, 2006, made by the Motor Accident Claims Tribunal, Fast Track Court, Una, H.P. (hereinafter referred to as "the Tribunal") in M.A.C. Petition No. 19/03 RBT 29/05/03, titled as Samantra Devi & others versus Sanjeev Kumar & others, whereby compensation to the tune of Rs. 2,75,000/ - with interest @ 7.5% per annum from the date of filing of the claim petition till its realization alongwith costs came to be awarded in favour of the claimants and against respondent No. 3 -insurer of scooter bearing registration No. HP -20A -4899 (hereinafter referred to as "the impugned award").

(2.) DECEASED -Pardeep Kumar, who was butcher by profession, became victim of a motor vehicular accident on 16th March, 2003, when he was travelling on scooter, bearing registration No. HP -52 -0833, at about 9.30 p.m., near Village Behdala, was hit by another scooter, bearing registration No. HP -20A -4899, driven by one Shri Raju, being owned by Shri Sanjeev Kumar, sustained injuries and succumbed to the injuries. Both the scooterists died in the said accident.

(3.) THE respondents resisted the claim petition on the grounds taken in the respective memo of objections.