Harsh Kumar, J. - (1.) Present F.A.F.O. has been filed against the impugned award dated 30.8.2017 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.4, Meerut (hereinafter referred to as "Tribunal") in M.A.C.P. No.1209 of 2014 awarding a compensation of Rs.17,84,600/- with interest @ 7% per annum to claimants.
(2.) Brief facts of the case are that claimants-respondents 1 to 8 filed Claim Petition No.1209 of 2014 under Sections 166 and 140 of Motor Vehicle Act, 1988 with the contention that Sabir Ali, son of Nasru aged about 28 years was self-employed as mason and was also selling milk and earning Rs.10,000/- per month and on 3.4.2010 at about 2.00 p.m. he was going to village Kaavi from his village Jalalpur as a pillion rider on motorcycle No.UP 15 Z 5597 being driven by Nawab on extreme of left side of road and when reached near Balaji Temple on Hapur Delhi Road within P.S. Kotwali Hapur, truck No.UP 13 T 7494, hereinafter referred as 'offending truck' being driven by its driver very rashly and negligently came from opposite direction and flouting the traffic rules intruded at wrong side and dashed motorcycle resulting in grievous injuries to Sabir Ali and Nawab and death of Sabir Ali on way to hospital leaving behind him claimant No.1, his widow, claimant Nos.2 and 3, his father and mother and claimant Nos.4 to 8, his minor children.
(3.) It was also contended that at the time of accident offending truck belonging to respondent No.1 was being driven by respondent No.2 and was duly insured with respondent No.3, United India Insurance Company Ltd. and driver was holding a valid driving licence to drive the truck.;