- (1.) HEARD learned counsel for the appellant.
(2.) THIS First Appeal From Order under Section 173 of Motor Vehicles Act, 1988 filed by appellant is directed against the judgment and award dated 2.12.2012 passed by Sri Anmol Pal, Motor Accident Claims Tribunal/Additional District Judge, Court No.4, Hardoi in M.A.C.P. No. 08 of 2011 (Ram Avtar Vs. U.P.S.R.T.C. and Another) awarding a sum of Rs.98,900/ - as compensation with 6% interest.
(3.) BRIEFLY stated facts are that Ram Avtar filed a claim petition against U.P.S.R.T.C. and driver of the Bus claiming a sum of Rs.5,00,000/ - for compensation on account of injuries caused in accident dated 13.10.2010 with Bus No. U.P. 30A -5468. It was alleged that on 13.10.2010, appellant was going to Balamau Kachhona on his motorcycle No. U.P. 30L -3685 at about 10.00 a.m. Near Village Pachkohra, driver of the Roadways Bus No. U.P. 30A -5468 dashed him from behind causing injuries. He was taken to District Hospital, Hardoi from where he was referred to Trauma Centre, Lucknow. He remained in Trauma Centre for one month and a half. F.I.R. of the accident was lodged on 24.12.2010 in Police Station Sursa etc. U.P.S.R.T.C. denied the accident from its bus and stated that injured himself was responsible for the accident.;