- (1.) Heard Miss Pooja Arora holding brief of Sri S. C. Gulati, learned Counsel for the appellant, Sri Anurag Narain, learned Counsel for the respondents as well as Sri U. S. Sahai, learned Counsel for the appellant in Cross Appeal No. 16 of 2002.
(2.) The Appeal No. 252 of 2002 has been filed by the National Insurance Company against the impugned award dated 12.12.2001 passed by Motor Accident Claims Tribunal Faizabad in Claim Petition No. 84 of 1998. The respondents-claimants had also filed Cross Appeal No. 16 of 2002 for enhancement of the compensation.
(3.) In brief, on 15.12.1997 at about 2.30 a.m., adjacent to City Montessori School in short 'C.M.S.', Hussain Ganj, the claimants' son Krishna Pratap Singh boarded a tempo for Charbagh Railway Station. The driver of the tempo No. UP-32 Q 5071 was driving the tempo rashly and negligently and before the C.M.S. collided with certain stones lying over the road. Sri Krishna Pratap Singh was sitting on the front seat of the tempo. He suffered grievous injuries and later on died in hospital on 15.12.1997 at about 11.15 a.m.. The deceased was book binder. F.I.R. was lodged. The claimants approached the Tribunal for payment of compensation.;