Satish Chandra, J. - (1.) This appeal under section 173 of Motor Vehicles Act, 1988 has been filed against the judgment and award dated 20.01.2000 passed by the Motor Accident Claims Tribunal, Lucknow in Claim Petition No. 245/94, where a compensation of Rs. 2,10,304/- along with interest was awarded against the insurance company.
(2.) The brief facts of the case are that on 10.06.1994, at 2.00 p.m., deceased Ravi Shanker Yadav, who was a teacher in the Junior High School, was going to the office of Basic Shiksha Adhikari. When he reached I.T.Crossing, P.S. Hasanganj, a Vikram Tempo bearing number U.P.32-A/4106 hit the deceased. The driver of the tempo was driving the vehicle negligently and rashly. The deceased was 35 years old. The claimants have filed the claim petition.
(3.) After examining the entire evidence, the Tribunal has awarded a compensation of Rs. 2,10,304/- against the insurance company. Being aggrieved the appellant-insurance company has filed the present appeal.;