MOHD. AHMAD Vs. PRATAP SINGH

JUDGEMENT

(1.) Though served, none appears on behalf of insurance company or the owner. There is no cross appeal filed by owner or Insurance Company.

(2.) It is submitted that Mohammad Ahmad was aged about 22 years at the time of accident. He had claimed a sum of Rs. 3,90,000.00 for disability, which he had sustained due to rash and negligent driving.

(3.) The brief facts leading to the filing of litigation are that the claimant-appellant was driving his Scooty No. U.P. 70- B/4111, he was going on the Scooty with his mother and about 11:30 a.m., when he reached near G.T. Road police station at that time when he reached Kaushambi Village just opposite to Pal Hotel, when he reached on the eastern side, one truck bearing No. M.P. 17-A/2404 came from Allahabad side i.e. opposite side and dashed the vehicle of appellant. Mother of appellant i.e. Amna Begum and appellant sustained injuries. His vehicle also got damaged. Amna Bgum died due to vehicular injuries. Appellant sent several letters to the police authorities for registering the case.