- (1.) Heard Sri Sharve Singh, learned counsel for the appellants, Sri Vipul Kumar, learned counsel for the Insurance Company and Sri S.D. Ojha, learned counsel for the owner.
(2.) This First Appeal From Order has been preferred against the Judgment dated 12.10.2006 and decree dated 1.11.2006 passed by Motor Accident Claim Tribunal/Additional District Judge, Court No. 14, District Allahabad (hereinafter referred to as the Tribunal) in Claim Petition No.683 of 2001, Belji (Gujrati) and others Vs. Sunil Kumar and others whereby the Tribunal has awarded Rs.2,51,800/- as compensation.
(3.) As per claim petition, accident took place on 19.8.2000 at about 8.00 p.m. in front of Mustafa Complex situated at Noorullah Road, P.S. Kareli, District Allahabad. On the day of accident, deceased had gone out of home at about 7.30a.m. to sell dry fruits when a Vikram Tempo having Registration No. U.P. 70 E 9885 being driven rashly and negligently by its driver, dashed him. He was rushed to Swarup Rani Hospital where he succumbed to his injuries.;