Kaushal Jayendra Thaker, J. - (1.) Heard Shri Arun Prakash, learned counsel for the appellant and Shri Abhishek Jaiswal holding brief of S.P.S Parmar, learned counsel for the respondent. None appears for the owner.
(2.) This appeal challenges the judgement and award passed by motor accident claim Tribunal in M.A.C.P No.220 of 2007 (Ramesh Kumar Jaiswal and others versus Rajesh Kumar Kushwaha and another) filed by the parents and sister of the deceased, who died in the accident. The claimant had claimed a sum of Rs.19,80,000/-. The Tribunal awarded 4,72,500/- with 6% rate of interest.
(3.) The facts are that on On 23.3.2007 at about 5.00 P.M near Shankergarh Reewa Road, Manish Kumar @ Shish Kumar got hurt in the Vehicle accident involving vehicle no.U.P 70 A.T 1286 dashed with deceased Manish @ Shish Kumar. The deceased was returning with his motorcycle after performing his duties in the school and due to the serious injuries he died in the hospital. The deceased was aged about 23 years of age. He was a Graduate and was a Computer Mechanic and was earning 10,000/- per month.;