SUDHIR NARAIN, J. - (1.) This appeal is directed against the award dated 7.8.2001 passed by Motor Accident Claims Tribunal, Deoria awarding Rs. 1,72,000/ - as compensation to claimant -respondents.
(2.) THE claim petition was filed with the allegation that son of the claimant -respondent died in the accident caused on 4.10.1998 when he was going on his motorbike while truck bearing No. WB -03 -2393 being driven rashly and negligently by the driver, hit the motor cycle on which son of the claimant -respondents aged about 24 years employed as Munshi of a contractor and had earning of Rs. 200/ -per day. The claim petition was contested by the appellant on various grounds.
(3.) THE Tribunal recorded a finding that accident was caused due to rash and negligent driving of the driver in question. The vehicle in question was insured with the appellant Company and after taking into consideration the material evidence on record came to the conclusion that claimant -respondents were entitled for compensation of Rs. 1,72,000/ -.;