KAUSHAL JAYENDRA THAKER,J. - (1.) Heard Sri Anand Kumar Sinha for the Insurance company and Sri B.P. Verma for the claimants - respondents.
(2.) By means of this appeal, the Insurance company challenges the judgment and award dated 3.4.2007 passed by Motor Accident Claims Tribunal, Mathura, (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No. 51 of 2006 awarding a sum of Rs. 14,40,568/- with interest at the rate of 6 per cent.
(3.) The facts in brief are that on 10.11.2006 one Anoop Kumar Verma was coming back from Krishna Nagar, Mathura to his residence Chandanvon, Mathura, on his motorcycle No. UP-85-L-5703 and when he reached infront of Sisodiya Dairy on National Highway-2, a motorcycle no.UP-85-M-6956 coming from Transport Nagar crossing the divider rashly and negligently collided with motorcycle no.UP-85-L-5703 due to which Anoop Kumar Verma received serious injuries and was hospitalized in Kamayani Hospital, Agra and after 40 days on 19.12.2005 died in the hospital.;