SUDHIR NARAIN, J. - (1.) This appeal is directed against the award of the Motor Accident Claims Tribunal, Allahabad awarding Rs. 2,50,000/ - as compensation to the claimant -respondents.
(2.) THE claim petition was filed with the allegations that oh 15th January, 1994 at about 7.00 a.m. Truck No. D.I.L. 3820 dashed against Truck No. U.P. 65C 8155 in which Madan Kahar was working as a cleaner. He received serious injuries and later on expired leaving behind him his widow and one minor daughter. He was aged about 30 years and was getting a salary of Rs. 2,800/ -. The appellant contested the claim petition and it was contended that the accident was not caused by rash and negligent driving of the driver of Truck No. DIL -3820. The Tribunal considered the evidence produced in the case and came to the conclusion that the accident was caused due to rash and negligent driving of Truck No. DIL -3820 and on evidence found that the claimants were entitled to Rs. 2,50,000/ - as compensation. This order has been challenged in the present appeal.
(3.) WE have heard Mr. Amaresh Sinha, learned Counsel for the appellant and Mr. Ram Singh, learned Counsel for the respondents.;