RAJESH DEVI Vs. NATHNATI SAHA
LAWS(ALL)-2022-5-24
HIGH COURT OF ALLAHABAD
Decided on May 09,2022

Rajesh Devi Appellant
VERSUS
Nathnati Saha Respondents




JUDGEMENT

SALIL KUMAR RAI,J. - (1.)This is a claimants' appeal under Sec. 173 of the Motor Vehicles Act, 1988 for enhancement of compensation. The appeal has been filed against the judgment and award dtd. 16/8/2021 passed by the Motor Accident Claims Tribunal, District Ghaziabad in Motor Accident Claim Petition No.123 of 2020 (Rajesh Devi and others versus Nathnati Saha and others).
(2.)By order dtd. 22/2/2022, service of notice of the appeal was declared to be sufficient on the opposite parties and as no one had appeared on their behalf therefore, the appeal was heard ex parte against the opposite parties.
(3.)The claimants/appellants instituted Motor Accident Claim Petition No.123 of 2020 under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as Act, 1988) claiming compensation of Rs.21,40,950.00 for the death of their son Pappu due to injuries caused in an accident that took place on 4/3/2020 allegedly due to rash and negligent driving of Motor Cycle bearing Registration No. DL 14 SH8693 (hereinafter referred to as the ''offending vehicle') . It was alleged in the claim petition that the deceased was a skilled carpenter earning Rs.15000.00 per month.


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