K.N. Singh, J. - (1.) The Oriental Fire and General Insurance Co. has prefered this appeal under Sections 110D of the Motor Vehicles Act, 1939, against the award given by the Motor Accidents Claims Tribunal, Allahabad, on February 14, 1979, awarding a sum of Rs. 30,000 to the respondent, Sant Lal, as compensation for the death of his wife and injuries received by him and his child.
(2.) On August 16, 1976, at about 11 a.m., Sant Lal, respondent-claimant, was proceeding on a bicycle on Hastings Road towards Phaphama side.
(3.) His wife, Smt. Murgulli Devi, was sitting on the carrier of the bicycle with her nine month old child in her lap. A stage carriage vehicle having registration No. UPI 7473 which came from the opposite direction hit the bicycle crushing Smt. Murgulli Devi, as a result of which she died and Sant Lal and his minor son both received injuries. Sant Lal filed a claim petition before the Claims Tribunal which was contested by the insurance company and the owner. The Claims Tribunal by its award dated February 14, 1979, awarded a sum of Rs. 30,000 to Sant Lal for the death of his wife as well as for the injuries caused to him and his minor son. Aggrieved, the insurance company has preferred this appeal.;