Kaushal Jayendra Thaker,J. - (1.) Heard Sri Dube, learned counsel for the appellants and Sri P.K. Sinha, Advocate, assisted by Sri Ojha, learned counsel for the respondent-Insurance Company.
(2.) This appeal is preferred by the original claimants against the award and decree dated 23.11.2019 passed by Motor Accident Claim Tribunal/Additional District Judge, Court No.3, Jhansi in Motor Accident Claims Petition No. 29 of 2018.?
(3.) Brief facts giving rise to this appeal are that on 6.11.2017 Jai Prakash Mishra on motorcycle bearing Registration No. U.P. 93 AE 9142 was going to Mijhauna via Daboha. Said motorcyle was being driven by his elder brother Virendra Kumar Mishra carefully and slowly at left side.? When the motorcycle reached in front of village Gora at Daboha Bhander Road at about 1.35 pm, a Scorpio bearing Registration No. MP 09 V 6431 was coming rashly and negligently from front looking to which Virendra Kumar Mishra stopped motorcycle on kachcha pavement of his left hand despite that said Scorpio dashed hardly motorcycle on account of which Virendra Kumar Mishra and Jai Prakash Mishra succumbed to injuries on the spot.;