DEVENDRA KUMAR ARORA,J. - (1.) LIST revised. None appears for respondents.
(2.) HEARD Sri U.P.S. Kushwaha, learned counsel for the appellant and perused record. Instant appeal under Section 173 of Motor Vehicles Act, 1988 has been preferred against the impugned award dated 4.2.2010, passed by the Motor Accident Claims Tribunal/Additional District and Sessions Judge, Lucknow in Claim Petition No.300 of 2008.
(3.) ON 10.12.2007, the deceased Sidhinath Singh was travelling in a tempo having registration No.U.P.-32-BN-6846 coming from Charbagh to Telibagh in the city of Lucknow. At about 6:00 p.m., in the evening, when the tempo reached near Badi Lalkurti, near the Office of Ganna Sansthan, Rae Bareli Road, Lucknow, a Maruti Zen having registration No.UP-32-AK-1073 coming from reverse direction, collided with tempo. In consequence thereof, tempo overturned to right side and passengers boarded thereon, suffered injuries. The deceased Sidhinath Singh was admitted to Military Command Hospital where, he succumbed to injuries. According to claimant, the accident occurred because of rash and negligent driving of Maruti Zen. At the time of death, the deceased was 61 years and after retirement from service he was availing pension of Rs.11,475/- per month. Apart from this, the deceased was also earning an amount of Rs.5,000/- per month. The accident occurred within the premises of police station Cantt., Lucknow.;