Anil Kumar, J. - (1.) BY means of the present appeal, the appellant has challenged the judgment and award dated 7.5.2009 passed by Additional District Judge, Court No. 1 Lucknow/ Motor Accident Claim Tribunal, Lucknow in MAC Case No. 45 of 2007 Smt. Nagma Bano and Ors. v. U.P.S.R.T.C and Anr.
(2.) HEARD Sri Shree Chandra Mishra, learned Counsel for the appellant and Sri Sanjay Singh learned Counsel for contesting respondent No. 4. Factual matrix of the present case are that on 3.2.2007 at about 5.30 p.m. at gram Ganjmooradabad District Unnao the U.P.S.R.T.C bus of appellant having registration No. UP 32 BN 3998 due to rash and negligent driving of the driver of the said bus met with an accident with Motorcycle which was driven by one Insaf Ali as a result of which Insaf Ali died on the spot.
(3.) IN view of the said fact, a claim petition under Section read with Section of the Motor Vehicle Act 1988 (hereinafter referred to as an "Act') has been filed by the heirs of the deceased Insaf Ali before the Motor Accident Claims Tribunal which was registered as MAC Case No. 45 of 2007 Smt. Nagma Bano and Ors. v. U.P.S.R.T.C and Anr. thereby claiming a compensation of Rs. 18,00,000/ -.;