Anil Kumar, J. - (1.) HEARD Sri Ramesh Chandra Pandey, learned counsel for the petitioner, learned State Counsel for opposite party no.1 and Sri Mahesh Chandra, learned counsel appearing for opposite parties no. 2 to 4.
(2.) LEARNED counsel for respondents prays for and is granted four weeks' time to file a counter affidavit, rejoinder affidavit, if any, be filed within two week thereafter. Learned counsel for the petitioner, for the purpose of interim relief submits that an accident has taken place on 22.10.2008 by Bus of U.P. State Road Transport Corporation having registration no. UP 34 C -7688 in which he was driver with Motorcycle have registration no. UP 34 -L/4332 at Mishrikh, Sitapur.
(3.) IN respect to the said accident a claim petition no.68 of 2009 and Claim Petition no. 69 of 2009 have been filed before Motor Accident Claims Tribunal/ Additional District Judge, Court no.7, Sitapur, partly allowed vide judgment and order dated 9.3.2010 and a compensation has been awarded to the tune of Rs. 2,82,000 with 6% simple interest from the date of pretension of application.;