Kaushal Jayendra Thaker, J. - (1.) Heard Sri K.S. Amist, learned counsel for the appellant and perused the judgment and order impugned. Though this appeal is of the year 1992, none appeared for the owner and the claimants.
(2.) By way of this appeal the Oriental Insurance Company Limited has felt aggrieved by the judgment and award dated 26.8.1992 passed by the Special Judge (D.A.A.)/Motor Accident Claims Tribunal, Jhansi (hereinafter referred to as 'Tribunal') in claim petition No147 of 1989 awarding a sum of Rs.2,33,000/- as compensation with interest at the rate of 12% to the claimants-respondents.
(3.) Facts as culled out from the record are that the respondents claimed compensation for the accident which took place on 21.1.1989 at about 5.00 p.m. The deceased was plying on his moped No. U.G.G.6024 and when he crossed Datia Gate Railway Crossing and reached Balaji Road, a tractor being No.U.A.UP. 1356 came from behind and dashed the deceased causing serious injuries to the deceased who after the said accident fell down on the ground and become unconscious. Gauri Shaker, the brother of the deceased and his friend who were plying another scooter got the deceased admitted in the District Hospital, Jhansi but the deceased succumbed to his injuries on the very same day leaving behind his widow and two minor sons.;