Mahboob Ali, J. - (1.) Heard learned counsels for the parties and perused the record.
(2.) This first appeal from order has been preferred by the claimant/appellant (hereinafter referred to as 'appellant') under section 173 of the Motor Vehicles Act, 1988, assailing the judgment and award dated 30.04.2012, passed by Sri Arvind Kumar Singh, Additional District Judge/Court no. 12, Kanpur Nagar/Motor Accident Claims Tribunal (hereinafter referred to as 'Tribunal') in motor accident claim petition no. 235 of 2009 (Kr. Richa Prajapati v. Kishan Kumar Nigam and others ) dismissing appellant's claim petition.
(3.) Brief facts of the case are that on 17.01.2009, the appellant Kr. Richa Prajapati, while going to Yashodha coaching, Kanpur Nagar to attend coaching classes by her Scooty No. UP-78/ A 7093, met with an accident. She was driving the scooty with her friend Kr. Anusha on pillion. As she reached in front of Kashi Nath Temple, an Alto Car No. UP-78/ AB 9025, being rashly and negligently driven by respondent no. 2 Ram Kishore dashed against her scooty as a result of which the appellant sustained serious injuries. An F.I.R was lodged and the case was registered at Police Station, Kidwai Nagar, at Crime No. 27 of 2009 under Section 279, 337, 338 and 427 IPC.;