S.C.CHAURASIA,J. - (1.) NONE appears on behalf of the respondent no. 1.
(2.) HEARD Sri Mohd. Ali, learned counsel for the appellants, Sri Surendra Pal Singh, learned counsel for the respondent no. 2 and perused the record. The present First Appeal From Order under Section 173 of the Motor Vehicles Act, 1988, has been preferred against the impugned award dated 29.05.2006 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 8, Lucknow in M.A.C.P. No. 520 of 2003, Radhika Devi and others Versus Sanjay Kumar and another.
(3.) IN brief, the facts of the case, are that on 19th September, 2003 at about 01.15 P.M., adjacent to Deep Hotel, Police-Station-Hussainganj, District-Lucknow, a truck bearing no. U.P.-32 Z/3652 hit the deceased, Ram Deo, who was on his bicycle. In consequence thereof, he suffered grievous injuries, which resulted into his death. Admittedly, the deceased, Ram Deo, was an employee of U.P. Civil Secretariat, Lucknow and his monthly salary was Rs. 5601/-;