- (1.) Both these appeals have been preferred against the impugned Award dated 25.7.2001 passed by the Motor Accident Claims Tribunal/Additional District Judge, Barabanki in Motor Accident Claim Case No. 70 of 2000. Hence both the appeals are decided by this present common judgment.
(2.) F.A.F.O. No. 479/2001 has been preferred by the owners against the Motor Accident Claims Petition No. 70/2000, decided by Motor Accident Claims Tribunal, Barabanki by the order dated 25.7.2001 whereas, the F.A.F.O. No. 508/2001, has been preferred by the claimants for enhancement of compensation.
(3.) Brief facts of the case are, one Shrawan Kumar aged about six years, son of the claimant, met with an accident with an Ambassador Car No. UMT-289 which was being driven rashly and negligently by its driver and as a result thereof, Shrawan Kumar succumbed to injuries. Claimant approached the Tribunal under Section 166 of Motor Vehicles Act for compensation.;