Sanjay Misra, Om Prakash-VII, JJ. - (1.) This First Appeal From Order has been filed by the claimants-appellants against the judgement and award dated 28.4.2009 passed in MACP No. 386 of 2007, Smt. Kesh Kumari Verma and another v. Om Narain Shukla and another by the Motor Accident Claims Tribunal/ Additional District Judge, Court No.16, Kanpur Nagar for enhancement of the awarded amount under the impugned award whereby the Tribunal has awarded compensation of INR 1,54,500/- along-with 7% interest.
(2.) The brief facts of the case are that on 30.3.2007 at about 12 'O' Clock in the noon near Allahabad Bank on Dada Nagar Panki within the jurisdiction of P.S. Govind Nagar, Kanpur the deceased (Sandeep Verma) was going towards Panki from Dada Nagar on Scooter as pillion rider alongwith another employee, a DCM No. UP 78 N- 6463 hit the scooterist, driven by its driver rashly and negligently from behind, as a result of which the deceased fell down and sustained serious injuries and later on died in the way reaching at Hallet Hospital, Kanpur. The FIR of the incident was lodged on 30.3.2007 at P.S. Govind Nagar.
(3.) Opposite parties appeared before the Tribunal and filed written statement denying all averments made in the claim petition including the income and occupation of the deceased.;