- (1.) Heard Sri Dinkar Mani Tripathi, Advocate, for appellant, Sri Arun Kumar Shukla and Sri Vijay Kumar Dwivedi, Advocates, for respondents and perused the record.
(2.) U.P. State Road Transport Corporation (hereinafter referred to as UPSRTC ) has filed this appeal being aggrieved by judgment and award dated 25.03.2003 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 1, Varanasi in Motor Accident Claim Petition No. 197 of 2001.
(3.) Tribunal was moved by heirs of deceased who died in accident involving appellant-Corporation's Bus. Claim Petition was partly allowed by awarding Rs. 4,17,000/-. However, while passing award, Tribunal exonerated Insurance Company and directed Corporation to pay the awarded amount.;