- (1.) Heard Sri D.K. Srivastava, learned Counsel for the Appellant and Sri Deepak Kumar Agarwal, learned Counsel present for private Respondent.
(2.) The present appeal has been filed against the impugned award dated 25th of September, 2002, passed by Motor Accidents Claims Tribunal, Rae-Bareilly in Motor Accident Case No. 66 of 2000.
(3.) On 18th November, 1999 at about 9.00 a.m. the husband of claimant Ganpat Singh keeping himself on left side of the road of Gurubuxganj Bachchwara road near nala Bridge was hit by the bus of Appellant bearing No. U.P. 78B/8195 driven rashly and negligently, in consequence thereof Sri Ganpat Singh succumbed to injury in District Hospital Rae-Bareilly. At the time of death, the age of deceased was 55 years and was an employee of Chauhan Fuels Petrol Pump, Gurubuxganj, Rae-Bareilly holding the post of Manager with monthly salary of Rs. 4,000. F.I.R. was lodged and claimants who are the wife, sons and daughters of the deceased approached the Tribunal for payment of compensation to the tune or Rs. 5,27,000. It is admitted fact that police has submitted charge-sheet against the driver of the bus bearing No. U.P. 78B-8195 belonging to the Appellant.;