- (1.) MANOJ Kumar (the Injured) was going on 8.10.2008 on his bicycle. At 15:00 hours, he was hit by bus no. UP 14 S - 7548 (the Bus) of a UP State Roadways Transport Corporation (the Corporation) in which he received injuries. Manoj Kumar (the Injured) filed a Motor Accident Claim Petition No. 1083 of 2008 for compensation.
(2.) THE Motor Accident Claims Tribunal/Addl. District Judge, Court No. 17, Meerut (the Tribunal) by the judgment dated 11.2.2011 allowed the claim petition and awarded a compensation of Rs. 3,44,000/ -. Hence the present appeal has been filed by the Corporation. We have heard counsel for the appellant as well as counsel for the injured (claimant -respondent -1).
(3.) THE counsel for respondent -1 submits that the claimant -respondent -1 has neither filed any appeal against the order of the award nor he intends to file one as he is satisfied with the award. With the consent of the parties, the appeal is decided at this stage.;