- (1.) Heard Shri Vinay Khare, Advocate on behalf of the appellant and Shri Shailesh Kumar Tripathi, Advocate on behalf of the claimant.
(2.) This First Appeal From Orders under Section 173 of the Motor Vehicles Act, 1988 (herein after referred to as the 'Act, 1988') is directed against the award of the Motor Accident Claim Tribunal/Additional District Judge, Court No. 1, Mau dated 26.08.2009 passed in Motor Accident Claim Petition No. 11 of 2007 (Smt. Manti Devi vs. Sangeeta Rai and another).
(3.) Facts in short leading of the present proceedings are as follows :;