- (1.) Heard learned counsel for the appellant.
(2.) This First Appeal From Order is directed against the judgment and award dated 03.05.2016 passed by Motor Accident Claim Tribunal / Additional District Judge, Court No.12, Bulandshahar in Motor Accident Claim Petition No.470 of 2013.
(3.) It has been submitted by the learned counsel for the appellant is that the deceased was aged about 75 years and the claimant was not dependent upon him.? Therefore in the absence of any dependency, the Motor Accident Claims Tribunal could not have awarded compensation in excess of Rs.60,000/-.;