Anil Kumar, J. - (1.) MATTER is taken in the revised cause list.
(2.) NONE appear on behalf of the respondents. Heard Sri P.K. Trivedi, learned Counsel for the appellant.
(3.) FACTUAL matrix of the controversy involved in the present appeal are that a Claim Petition No. 50 of 1988 Pittar Prasad Tripathi v. State of U.P. and Ors. was filed for compensation by Sri Pittar Prasad Tripathi on the ground that on 18.01.1988 at about 12.10 p.m. an accident has taken place near Chhaya Talkies, Barabaki due to rash and negligent driving of the driver of PAC Bus No. URV 748, as a result of which two children died and one lady was injured. One of the children who had died due to the said accident aged about 13 years namely deceased Umesh Chandra was his son.;