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High CourtsDivision Bench(2001) 10 AHC CK 0001

U.P. State Road Transport Corporation and Another vs Smt. Vimlesh and Others

Allahabad High Court · Decided on 31 October 2001 · Citation: (2002) 1 ACC 520

HON’BLE JUDGES
V.M. Sahai, J · Sudhir Narain, J
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Judgment

7 paragraphs · 158 words

Sudhir Narain, J.—This appeal is directed against the order dated 16.1.2001 passed by Motor Accident Claims Tribunal awarding compensation of Rs. 3,99,280/- to the claimants-respondents.

2.

The claim petition was filed with the allegation that Sri Ram Ratan Lal Verma died in accident due to rash and negligent driving of Corporation Bus No. U.P. 25-6657.

3.

We have heard Mr. Sameer Sharma, learned Counsel for the appellant.

4.

Learned Counsel for the appellant has challenged the findings recorded in regard to the award of the compensation.

5.

On the perusal of the judgment and facts before us, we are of the view that the amount awarded by the Tribunal as compensation is not excessive.

6.

The appeal is accordingly dismissed.

7.

Rs. 25,000/- deposited by the appellant in this Court, shall be remitted by the Registry of this Court to the Motor Accident Claims Tribunal concerned for payment/adjustment of the amount payable by the appellant to the claimant-respondents.