O.P.SAXENA, J. - (1.) THIS is an appeal under Section 110-D of the Motor Vehicles Act against the award dated 7th April 1976 made by the Motor Accidents Claims Tribunal (IX Addl. District Judge) Allahabad.
(2.) THE facts giving rise to this appeal are that on 1-7-1974 at about 6.30 P.M. an accident took place in which Ram Adhar Pal received serious injuries. He was going on a cycle on the road leading to Jamuna Bridge and when he reached near the Gaughat Mandi, Motor Truck No. U.T.B. 4073 came from the opposite direction and knocked him down. Ram Adhar Pal was employed as a Mali in Bharat Pumps & Compressors Ltd., Naini. At the time of accident he, Maha Narain and Guru Prasad were going on cycles and he was ahead of them. Ram Adhar Pal fell down and his cycle was damaged. The truck stopped at a distances of 30 to 40 paces on the hue and cry raised by the passersby. Ram Adhar Pal was removed to Swaroop Rani Nehru Hospital, Allahabad where his injuries were examined and he was admitted for treatment.
(3.) GURU Prasad lodged a report of the occurrence at P. Section Muthiganj, Allahabad.;