Ashok Kumar, J. - (1.) Heard Sri. Pranjal Mehrotra, learned counsel for the appellant.
(2.) This appeal under Section 173 of Motor Vehicles Act, 1988, has been filed by the Insurance Company against the judgment and award dated 28.04.2018 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 10, Moradabad in Motor Accident Claim Petition No. 192 of 2014 by which the Tribunal has awarded a sum of Rs. 4,98,600/- plus interest at the rate of 7% per annum.
(3.) The brief facts of the case are that the deceased was going on the left side of the road on motorcycle bearing registration no. U.P.-21AA-1193 towards Moradabad when a mini truck bearing registration No. U.P. 11T-7461 had dashed the motorcycle from the back side in which the deceased has received serious injuries and thereafter he was hospitalised in Cosmos Hospital where he died on 16.08.2013. The deceased was an agriculturist and was also indulged in dairy business. He was earning a sum of Rs. 8000/- per month.;