- (1.) Heard learned Counsel for the appellant and perused the impugned award. This First Appeal From Order arises out of judgment and award dated 26.11.2012 and its decree dated 3.12.2012 passed by M.A.C.T./District Judge, Azamgarh in M.A.C.P. No. 318 of 2009, Pushpa Devi and others v. U.P.S.R.T.C. Azamgarh through its Regional Manager and another.
(2.) The accident is said to have taken place on 20.6.2009 at about 10.00 a.m. at Kasba Kandhrapur, Azamgarh. The FIR of this incident was lodged by Prem Nath against bus driver on the same day at about 3.20 p.m. at police Station Kandhrapur, Azamgarh which was registered as case crime No. 567 of 2009, under sections 279, 304A, I.P.C. Motor Accident Claim Petition No. 318 of 2009, Pushpa Devi and others v. U.P.S.R.T.C. Azamgarh and another under section 140/166 of the Motor Vehicles Act was filed by the claimants-respondent Nos. 1 to 7 claiming compensation of Rs. 19,98,000/- with interest. The claim petition was contested by the appellants.
(3.) On perusal of the evidence and after hearing the Counsel for the parties M.A.C.T./District Judge, Azamgarh by the impugned judgment and award dated 26.11.2012 awarded a sum of Rs. 3,91,000/- as compensation alongwith simple interest. The appellant is aggrieved by the aforesaid award has prayed for setting aside the award.;