LALITA DEVI Vs. SURESH RAM

JUDGEMENT

(1.) Heard the arguments of learned counsel for both parties.

(2.) Present appeal has been preferred against Judgment/Award dtd. 30/11/2018 passed by learned District Judge cum PO.MACT, Chatra in Motor Accident Claim Case No. 69 of 2012.

(3.) Factual matrix giving rise to this appeal is that on 7/3/2012 Suresh Ram (O.P. No.1) cum owner of Motorcycle No. JH01 AL 5302 proceeded from his house for enjoying Holi festival alongwith his wife and minor daughter. It is alleged that when Suresh Ram reached near Khusi Hotel at Tirupati Petrol Pump in the morning at about 4.50 a.m. meanwhile one truck driver driving the truck rashly and negligently dashed into the motorcycle from behind and fled away due to which wife and daughter of Suresh Ram were crushed and died on the spot. He could not identify the truck. The said Suresh Ram (O.P. No.1) lodged an FIR for the said occurrence bearing Ranchi Sadar P.S. Case No. 59/12 dtd. 7/3/2012.