AMAR SHANKAR Vs. KAPIL KUMAR

JUDGEMENT

(1.) Heard parties.

(2.) M.A. No.699 of 2014 has been filed on behalf of the claimants-appellants for enhancement of compensation amount awarded by the Motor Accident Claims Tribunal, Begusarai passed in Claim Case No.67 of 2001, whereas M.A. No.656 of 2013 has been filed on behalf of the National Insurance Company Limited against the award granted by the Motor Accident Claims Tribunal, Begusarai passed in Claim Case No.67 of 2001 being excessive and claimants being not dependant upon the deceased, are not entitled for any compensation.

(3.) Claim application has been filed on behalf of the brother and sister of the deceased Anjali Kumari for grant for compensation. Claimants in their claim application have Patna High Court MA No.699 of 2014 dt.02-09-2019 stated that their sister Anjali Kumari was travelling from Beugsarai to Ranchi on 25.11.2000 by Ambassador car bearing registration no. BRL- 1626 along with her parents and brother and when the vehicle reached near the Sirotar bridge, truck bearing No. BR-1G-9043 which was being driven in a rash and negligent manner dashed against Ambassador car as a result of which parents, sister and driver of the car died on the spot.