KUSUM KUMARI Vs. M.D. U.P. ROADWAYS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 18.2.2013, made by the Motor Accidents Claims Tribunal, Hamirpur in MAC petition No. 20 of 2011 titled Kusum Kumari and others vs. M.D. U.P. Roadways and others, whereby the claim petition of the claimants came to be dismissed, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) Briefly stated, the claimants had filed claim petition for the grant of compensation to the tune of Rs.25 lacs on account of death of Madan Lal in a motor vehicle accident, which took place on 29.1.2011 at about 7 p.m. at G.T. Road, Manglor, District Mujaffar Nagar (Uttarakhand) in front of Ujala Factor Manglor, of Bus No. UP-11-T-2701 of U.P. Transport Corporation due to rash and negligent driving of its driver Sanjeev Malik, respondent No. 3 herein. In the said accident deceased Madan lal suffered injuries and succumbed to the same.

(3.) Respondents resisted the clam petition by filing joint reply wherein they admitted the accident.