- (1.) HEARD learned State Counsel appearing for the appellant, learned counsel for the respondents and perused the record.
(2.) FACTUAL controversy of the present in brief is that on 21.10.2009 at 9:30 a.m. at Lucknow -Allahabad highway, near P.S. -Jagatpur, Raibareli an accident has taken place in which Anuj Kumar has sustained grievous injuries. Accordingly, for getting compensation, Shri Prem Shankar Trivedi filed a claim petition No.105 of 2010, allowed by order dated 06.07.2010 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.6, Raibareli.
(3.) AGGRIEVED by the said order, the present appeal has been filed. Learned counsel for the appellant submits that the Tribunal miserably failed to appreciate that ambassador car No.UP 32BG/3446 initially hit Shri Prem Narain Trivedi and later on hit the shop of Chaudhary Traders rather the said facts are incorrect. It is also submitted that owner of alleged Chaudhary Traders has not claimed anything from the present appellant. It clearly proves that case set up by the claimants/respondents has no legs to stand.;