RAKESH TIWARI, J. - (1.) HEARD Sri Saurabh Srivastava, learned counsel for the appellant, Sri Ram Singh, learned counsel for the respondents and perused the impugned award.
(2.) BY means of this First Appeal From Order the appellant challenges the judgment and award dated 25.8.2006, passed by the Motor Accident Claims Tribunal/ District Judge, Allahabad in MACP No. 300 of 2002, Mohd. Kamar Azam Siddiqui and another versus Kaushlendra Kumar Singh and another, whereby compensation of Rs. 9, 43,000/- together with interest @ 6% per annum from the date of filing of the claim petition till final payment was awarded to the claimant-respondents. Brief facts of the case are that an accident took place between the offending truck no. UP-70/K-9605 and the scooter, which was being driven by the husband of the deceased. MACP No. 300 of 2002 was preferred by the claimant for an award of compensation of Rs.27,05,000/- on account of death of his wife in the accident on 15.2.2002, who succumbed in the hospital during treatment of the injuries. The opposite parties contested the claim petition by filing their written statements denying the averments made therein.
(3.) THE Tribunal after appreciating the evidence on record partly allowed the claim petition awarding a sum of Rs. 9,43,000/- as compensation to the claimants payable by the appellant, United India Insurance Co. Ltd.;