- (1.) The instant appeal is directed against the judgment and award dated 11.12.2014 passed by Shri Babu Prasad, Motor Accident Claims Tribunal/ Additional District Judge, Bansi, District Siddharth Nagar in M.A.C.P. No.104 of 2010 (Ram Lakhan Singh and another Vs. U.P.S.R.T.C and another), whereby the claimants/ respondent nos.1 and 2 ( hereinafter referred as 'the respondent nos.1 and 2') have been awarded Rs.9,92,000/- as compensation along with 7% simple interest per annum payable by opposite party no.1/ appellant ( hereinafter referred as 'the appellant').
(2.) Heard Shri Dinkar Mani Tripathi, learned counsel for the appellant, Shri S.D. Ojha, learned counsel for the respondent nos. 1 and 2 and perused the record.
(3.) Learned counsel for the appellant has contended that evidence of the respondent nos. 1 and 2 has been wrongly relied on by the learned tribunal, the accident had not occurred due to rash and negligent driving by opposite party no.2/ respondent no.3 ( hereinafter referred as 'respondent no.3') driver of Bus No.U.P.53/AT-7247.;