- (1.) THIS appeal is directed against the award of Motor Accident Claims Tribunal, Jhansi awarding a sum of Rs. 1,80,000/ - as compensation to the claimant -respondents.
(2.) THE claim petition was filed with the allegation that Smt. Phula the wife of respondent No. 2 died in the accident caused by Tampo No. UP 93E -278. The appellant contested the claim petition on various grounds.
(3.) THE Tribunal recorded the finding that the accident was caused due to rash and negligent driving of the tampo in question.;