- (1.) HEARD Shri Prabhakar Tewari, learned Counsel for the Appellant and Shri R.P. Singh, learned Counsel for the Respondents and perused the record.
(2.) THE instant appeal under Section 173 of the Motor Vehicle Act, 1988 has been preferred against the judgment and award dated 9.5.2006 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 10, Barabanki in MAC No. 236 of 2004. One Ram Chandra a business man engaged in fisheries work was going to his resident situated at Muzaffara Mubarakpur, Faizabad on cycle. Roadways Bus No. UP 50 F 1582 driven rashly and negligently, hit from back side, in consequence thereof, the deceased Ram Chander sustained injuries and succumbed at the spot. The claim petition was filed before the tribunal by the dependents of late Shri Ram Chander, namely, Smt. Mayawati wife of Ram Chander, Shiv Kumar, Km. Reeta, Km. Poonam, Km. Meena, Ramu, Sunder Lal and Smt. Kamla.
(3.) WHILE filing the claim petition, monthly income of Ram Chander was stated to be Rs. 6,000/ - per month and total compensation was claimed Rs. 10,71,000/ - .;