- (1.) Heard Sri S.K. Sharma, learned Counsel for the appellant, and Sri Ashok Kumar Srivastava, holding brief of Sri S.M. Dayal, learned Counsel appearing for the claimant-respondents.
(2.) This appeal, under Section 110-D of the Motor Vehicles Act, 1939, hereinafter called the 'Act', is directed against the award dated 6th December, 1979 given by the Motor Accident Claims Tribunal, Kanpur, hereinafter called the 'Tribunal' in Motor Accident Claim Case No. 25 of 1975 between Smt. Shobha Devi Pendey and Others and U.P. Stale Road Transport Corporation and Others.
(3.) The claimant-respondents, who arc the heirs of the deceased Sri Narain Pandey, instituted in the Tribunal a Claim Petition under Section 110-A of the 'c' for recovery of Rs. 2,05,000/- as compensation from the U.P. State Road Transport Corporation, hereinafter called the 'Corporation', and the driver of the bus. The deceased Sri Narain Panday, aged about 27 years, was employed as Head Master in the Junior High School at Jahanabad in the district of Fatehpur and was drawing a salary of Rs. 600/- per month. He also had some earning through private tuition. At about 6 p.m. on 24th January, 1975 the deceased while travelling in Bus No. UPG 8632 belonging to the Corporation was thrown out of the bus. He suffered multiple internal injuries due to fall from the bus and died due to shock and haemorrage as a result of injuries sustained by him.;