- (1.) Heard Sri Prabhkar Tiwari, learned counsel for the appellants, learned State Counsel and perused the record.
(2.) Factual matrix of the present case as submitted by Sri Prabhakar Tiwari, learned counsel for the appellants that on 15.5.2005 one Sri Saurabh Rastogi alias Pawan Rastogi resident of 230 Nai Basti, pargana - Khairabad police-station Kotwali District Sitapur was coming from Namisharanaya to Sitapur on his motorcycle, bearing registration no. U.P. 34 E 6811 met with an accident at about 1.30 p.m. with a bus belonging to U.P. State Transport Corporation ( herein below referred as ' Corporation') with registration no. U.P.32 B/ 2822, as a result of which he sustain grievous injuries later on succumbed to the said injuries.
(3.) Although, on 21.12.2005 a claim petition filed by father and mother of the deceased Sri Saurabh Rastogi alias Pawan Rastogi impleading therein the Corporation as respondents, which was registered as MAC No. 357 of 2005 before Motor Accident Claims Tribunal / Additional District Judge, Court no.6, Sitapur.;