SHEO KUMAR SINGH-I,J. - (1.) This First Appeal From Order has been preferred under Section 173 of the Motor Vehicles Act against the judgment and order dated 15.11.2014 passed by Motor Accident Claims Tribunal/Special Judge (Anti-Corruption), Lucknow, whereby in Motor Accident Claim Petition No. 204 of 2011- Baijnath Srivastava and others v. M/s. Swapnil Constructions and others , learned Tribunal awarded an amount of Rs. 22,81,152/- with simple interest of 7% per annum as compensation in case of death of Smt. Vandita Srivastava.
(2.) The claimants Baijnath Srivastava and others had filed a petition under Motor Vehicle Act, 1988 with the averments that on 24.03.2009 when the deceased Smt. Vandita Srivastava wife of Baijnath Srivastava was coming back from Allahabad and reached near Suresh Filling Station in Haidergarh at about 12.00 in the night, the driver of vehicle No.UP 62 T 0871 was driving his vehicle in the backside without any signal and without any light against the traffic rules and collided the truck with Maruti Car of the deceased bearing Registration No.UP 32 W 0087 causing injuries to Smt. Vandita Srivastava and Sri Jagdish Srivastava, who died on the spot. Smt. Giriraj Kishori and Driver of the Maruti Car namely Vinod Kumar were seriously injured and later on Smt. Giriraj Kishori also died. Smt. Vandita Srivastava was aged about 44 years at the time of accident and was employed in Lucknow University as Assistant Librarian. She was getting an amount of Rs. 20,234/-.
(3.) Learned Tribunal issued notice to opposite parties, who filed their written statement and after recording the statement of the witnesses and after assessment of the evidence on record, allowed the claim petition, as above.;