- (1.) Heard Sri Om Prakash Misra (Nandan), learned counsel appearing for the appellants. None appeared for the respondents.
(2.) This appeal is directed against the judgment and award dated 26th March, 2009 passed by Sri A.K.Ganesh, Motor Accident Claims Tribunal/IInd Additional District Judge, Sonebhadra in M.A.C.P. No.193 of 2007 (Sambhu Nath Prajapati and another vs. Ran Bahadur Singh and another), whereby Rs.1,52,000/- were awarded to the claimants/appellants (hereinafter referred as the 'Appellants').
(3.) The appellants had filed the said claim petition on account of death of their son Rakesh Kumar, aged about 22 years. He was earning Rs.3,000/- per month by doing work of labour and animal husbandry. On 27th September, 2007, at 3.45 p.m., he was returning to the village by motorcycle No.U.P.64 F-5243 with co-villlager Dayal from Babhni market. When he reached near Gharvariya, Truck No.MP 17C 0604 came from the opposite direction, driven very rashly and negligently and knocked down the motorcycle, in the result Rakesh Kumar sustained grievous injuries and died on the spot.;