Ajit Kumar, J. - (1.) Heard learned counsels for the parties and perused the record.
(2.) This appeal under Section 173 of Motor Vehicles Act, 1988 is filed by the claimants/ appellants for enhancement of the amount of compensation awarded by the Motor Accident Claims Tribunal/ 1st Additional District Judge, Chandauli vide award dated 10.01.2013 in Motor Accident Claim Petition No. 71 of 2009, Chhavi Nath Ram and others vs. Ram Sharan and others.
(3.) Brief facts of the case are that on 21.06.2009, while Smt. Sita Devi (since deceased) was going on as a pillion rider with her husband claimant no. 1 Chhavinath Ram on a bicycle from her parental house and reached near Brick Kiln of Munna Singh, that all of a sudden, a PICKUP Van No. U.P. 65 R-6052 that was being driven by its driver in a rash and negligent manner, hit the deceased from behind, which resulted in serious fatal injuries to the deceased resulting in her death on the spot.;