- (1.) This appeal has been preferred against the award dated 31.1.2014 passed by Motor Accidents Claims Tribunal/Additional District and Sessions Judge, Court No. 6, Bulandshahar in Motor Accident Claim Petition No. 140 of 2012. The brief facts of this appeal are that the claimants-respondents preferred Motor Accident Claim Petition No. 140 of 2012 under section 166 and 168 of the Motor Vehicles Act, 1988 for claiming of compensation.
(2.) As per the contention of the claimants the claimants are the legal representative and widow, minor sons, father and parents of the deceased Iqbal, who died in an accident occurred on 19.4.2012. At the time of accident, the deceased was aged about 29 years and was working as conductor in Bus bearing Registration No. UP-15 AT-2369.
(3.) On 19.4.2012 at about 3.30 p.m. on route Jahangeerabad to Bulandshahar, the Driver of Bus No. UP-15 AT-2369 stopped his bus at a petrol pump situated in Village Ronda, District Bulandshahar for taking diesel, the deceased also step down from the Bus and was standing in front of Bus and suddenly the Driver of the said Bus without any signal or indication started his Bus and moved ahead and hit the conductor of the Bus, as a result the deceased Iqbal sustained grievous injuries and died on the spot.;