Rajesh Chandra, J. - (1.) Iffco Tokio General Insurance Company Limited, the opposite party-appellant, has filed this appeal against the award dated 6.8.2009 passed by the Motor Accidents Claims Tribunal/Special Judge (E.C.Act), Pilibhit allowing compensation to the claimant-respondents No. 1 and 2 under Section 163 A of the Motor Vehicles Act, 1988 for the death of Ravindra Kumar in a motor accident.
(2.) In brief the facts of the case are that the claimants Awadhesh Kumar and Urmila Devi, the parents of the deceased Ravindra Kumar, filed Motor Accidents Claim Petition No. 134/2008 under Section 163A of the Motor Vehicles Act, 1988 for a compensation of Rs. 7,50,000/- for the death of their son Ravindra Kumar in a motor accident.
(3.) According to the claimants on 9.5.2008 Ravindra Kumar, along with his grand mother and uncle Ganesh, was waiting for a vehicle, for going to village Udaykaran Pur, near Sakaria bus stand and they all were standing on the Kachha side of the road. At about 9 A.M. the driver of truck No. UP26- 9203 brought the truck in a rash and negligent manner from Pilibhit side and hit the said Ravindra Kumar causing severe injuries which resulted in his death. The accident was reported at P.S. Gajrola, District Pilibhit and a case was registered at Crime No. 412/2008.;