- (1.) HEARD learned Counsel for the appellant and learned Counsel for the respondents and perused the record.
(2.) PRESENT appeal under Section of the Motor Vehicles Act has been preferred against the impugned award in C.P. No. 363 of 2005, rendered by the Motor Accidents Claims Tribunal/Additional District Judge, Court No. 15, Lucknow on 30.3.2007. In brief, on 3.8.2005 at about 11.30a.m., an accident occurred adjacent to Yadav Medical Store, Gauri Bazar, Lukcnow -Kanpur Road from motorcycle of the deceased with truck No. U.P. -32/T -4338. In consequence thereof, Phool Kumari succumbed to the injuries. It has been stated that the accident occurred because of rash and negligent driving on the part of the truck driver. A First Information Report was lodged and the heirs/successors of the deceased preferred a claim petition before the tribunal.
(3.) THE trial Court framed four issues and the issue No. 1 relates to the accident occurred on 3.8.2005. Issue No. 2 relates to the driving licence. Issue No. 3 relates to insurance of the truck. Issue No. 4 relates to quantum of compensation.;