- (1.) Heard Sri Akhilesh Srivastava, learned counsel for the apellant. None responds for the respondent no.1-claimant.
(2.) The instant appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 against the award dated 05.10.2004 passed by the MACT, Court No. 3, ADJ, Sultanpur in MACT No. 76 of 2002 (Basant Vs.Managing Director, U.P.S.R.T.C. and Others) wherein a sum of Rs. 1,12,000/- along with 6 % interest has been awarded in favour of the claimant-respondent no. 1.
(3.) The submission of the learned counsel for the appellant is that it was the specific case of the appellants that the bus of the Corporation was not plying on the said route in question where the accident is said to have occurred. It has been submitted that the alleged accident is said to have occurred near KNI College in District Sultanpur on 10.02.2002 by a bus bearing No. UP 02 A8403 and as per the claim version the aforesaid bus was coming from Faizabad road side.;