- (1.) The present Appeal has been filed under Section 173 of the Motor Vehicles Act, 1988, against the Judgment and Order/Award dated 3.5.2011 passed by the Motor Accidents Claims Tribunal, Jaunpur in Motor Accident Claim Case No. 178 of 2010 filed by the claimant-respondent nos. 1 and 2 on account of the death of their son Rajesh in an accident which took place on 21st May, 2010 at about 4.00 P.M.
(2.) The case set-up in the Claim Petition was that on 21st May, 2010, the said Rajesh was going on a bicycle from his residence to meet the relatives; and that a Bus bearing Registration No. UP 50F 3711 (hereinafter also referred to as "the vehicle in question") being driven by its Driver rashly and negligently, hit the said Rajesh from behind, as a result of which, the said Rajesh sustained serious injuries, and consequently died.
(3.) The respondent no.4 was the owner of the vehicle in question while the Appellant-Insurance Company was the insurer of the vehicle in question.;