- (1.) This appeal is directed against the judgment of the Motor Accident Claims Tribunal dated 8.8.2001 awarding Rs. 1,52,000/- to the claimant respondents.
(2.) The daughter of the claimant respondent Km. Sindhu Chaurasiya aged about 13 years died in a motor accident to have taken place on 3.8.1997 at about 10.00 a.m. in the day in Kasba Kushinagar in front of Budha Post Graduate College, Kushinagar P.S. Kasia, District Kushinagar when she was going with lunch of her father, the driver of Truck No. UAG No. 9269 dashed against her. The claimant respondent contested the claim petition before the Tribunal on various pleas. The Tribunal has recorded the finding that accident had taken place due to rash and negligent driving of the driver involved in the accident and on assessment on record found that the claimants were entitled to amount of Rs. 1,52,000/- (Rs. one lac fifty two thousand) as compensation from respondent No. 2.
(3.) We have heard Mr. S.K. Mehrotra, learned Counsel for the appellant and learned Counsel for the claimant respondents. Learned Counsel for the appellant stated that the amount awarded is excessive. We have perused the record and material placed before us. The amount award is not excessive.;