- (1.) The present First Appeal from Order is filed under Section 173 of the Motor Vehicles Act, 1988 (in short the Act) against the order dated 27.3.1997 passed by the Motor Accident Claims Tribunal, Jaunpur in Motor Accident Claim Petition No. 124 of 1993. The claimants before the Tribunal were the widow, children and parents of the deceased, who claimed that they were the dependents of the deceased.
(2.) The appellants before us are the U.P. State Road Transport Corporation and its officers and are the owner of the bus in question, which caused the death of the deceased Daya Shanker Tiwari, aged about 46 years on 4.6.1993.
(3.) The Tribunal upon the finding recorded has awarded Rs. 2,95,000 as compensation to the claimants applying the multiplier of 12 as per Second Schedule made under Section 163-A of the Act and has also awarded 12% interest on the compensation so determined from the date of filing of the claim petition.;