GRAMIN UTTRAKHAND PARIVAHAN Vs. JAI DEVI AND ANOTHER

JUDGEMENT

(1.) This appeal is instituted against the award dated 18.1.2014, rendered by learned Motor Accident Claims Tribunal-I, Sirmaur District at Nahan, in MAC Petition No. 128-MAC/2 of 2011.

(2.) Key facts necessary for adjudication of the appeal are that respondent No.1/claimant (hereinafter referred to as the "claimant" for the sake of convenience) filed a claim petition seeking compensation of Rs.10,00,000/- on account of death of her husband, Ghana Nand in a motor vehicle accident on 19.6.2011. According to claim petition, on 19.6.2011, Ghana Nand was going on foot to his home on Nahan-Paonta road. At about 12.45 P.M., when he reached at village Shambhuwala, bus No. UA-07M-4166, belonging to Uttrakhand Parivahan being driven by respondent No.2, came from Paonta side in a rash and negligent manner on the wrong side and hit Ghana Nand. He received fatal injuries and died on the spot. The accident was stated to have taken place on account of rash and negligent driving of respondent No.2. The deceased was getting pension of Rs.9433/- and earning a sum of Rs.5000/- from other sources.

(3.) Reply was filed by respondent No.2. He denied the accident.