- (1.) WE have heard learned counsel for the parties.
(2.) THE appellants being aggrieved by the award dated 14.12.2007, passed by the Motor Accident Claim Tribunal/ 1st Additional District Judge, Room No.1, Lucknow, dismissing the claim petition, have preferred this First Appeal From Order.
(3.) THE appellants filed a petition numbered as Claim No. 54/2002 with the averments that the deceased, namely, Santosh Kumar Singh was a Class -IV employee in D.V.D.T. Inter College, Unnao. His age was about 24 years and he was getting Rs. 2900/ - per month as salary. Apart from this, he also used to earn Rs. 1000/ -. The accident took place on 26.11.2001 when he was going to Unnao on his Motorcycle when he reached near Sonik Power House at about 8.00 P.M., the Driver of Jeep No. U.P. 32 G -4584 came at a very high speed and its driver negligently driving the jeep, collided with the Motorcycle, as a result of which he received serious injuries and died on 28.11.2001. The respondents contested the claim and denied the factum of accident. It was pleaded that on the alleged date of accident, the jeep allegedly involved in the accident was at Orai and as such the question of causing any accident using the said jeep did not arise.;