- (1.) Heard learned counsel for the parties.
(2.) This First Appeal from Order has been filed against the award of the Motor Accident Claims Tribunal/Additional District Judge, Court No.1, Bulandshahr in Motor Accident Claim Petition No. 323 of 2010.
(3.) From the facts on record, we find that a claim petition under Section 163-A of the Motor Vehicles Act, 1988 was filed by the claimant namely the widow, children and brother of the deceased Km. Sama Khanam. In the claim petition, it was stated that on 26.10.2009, Km. Sama Khanam aged about 20 years, was sitting in a bus of U.P. State Road Transport Corporation bearing Registration No. U.P-15-AT-1593 at Sohrab Gate, Meerut depot. While she was sitting in a bus she was fired upon resulting in her death. In respect of the said incident, the First Information Report was registered at Police Station Nauchandi, District Meerut on 26.10.2009 being Case Crime No. 680 of 2009 under Section 302 IPC.;