B.M.Lal, J. - (1.) By the present First Appeal From Order, the Uttar Pradesh State Road Transport Corporation (for short 'the Corporation') has challenged the award dated 25.10.1991, passed by the Motor Accidents Claims Tribunal, Etah (for short 'the Tribunal') in Motor Accident Claim Case No. 46 of 1989.
(2.) It appears that on 8.2.1989, in the evening hours at about 5.40 p.m., one Tejpal Singh while returning home by his Atlas moped met an accident with Roadways bus No. UHI 204 belonging to the Corporation/ The bus was being driven by driver Raghubir Singh with close proximity and due to negligence of driver Raghubir Singh the bus struck against the moped and Tejpal Singh received multiple injuries as a result of which he died.
(3.) The sons, daughter, widow and father of deceased Tejpal Singh filed aforesaid claim case against the driver of the bus and officer incharge of the Corporation claiming a sum of Rs. 4,04,258.60 with interest at 6 per cent per annum as compensation.;