- (1.) We have heard Shri S.V. Goswami, learned counsel for the appellant. Shri Nishant Singh appears for the respondents.
(2.) The three connected first appeal from orders under Section 173 of the Motor Vehicle Act, 1988 arise out of the judgment and decree passed by the Motor Accident Claims Tribunal/Special Judge, Allahabad dated 5.8.1996 by which he awarded an amount of Rs.2,40,000/- as compensation to the father, mother, widow and infant son of the deceased Shri Anand Mani Tripathi, who died on account of injuries suffered by him in an accident, near Shobhit Auto Centre, Stanley Road, Allahabad on 13.12.1986 at 11.30 a.m. with Bus No. USS 1296 owned by Shri Shiv Bahadur Singh-the respondent and insured by New India Assurance Co. Ltd. The accident claim was filed by the father, mother and widow and infant child, who was aged three months at the time of filing of the claim petitions separately under Section 166 of the Motor Vehicle Act, 1988 claiming Rs.6 lacs as maintenance of the dependency from the legal practice of the deceased, aged 50 years and was practicing lawyer of the High Court.
(3.) Shri Shiv Bahadur Singh, the owner of the vehicle has filed the Appeal No.889 of 1996, challenging the award both on the findings of rash and negligent driving of the driver of the bus as well as the award of compensation on 22nd November, 1996.;