Mahendra Dayal, J. - (1.) I have heard Smt. Pooja Arora holding brief of Shri S.C. Gulati, learned counsel for the appellant and have perused the record. No one appeared on behalf of the respondents.
(2.) The appellant National Insurance Company Limited has filed this first appeal assailing the judgment and award dated 26.05.2003 passed by Motor Accident Claims Tribunal / Additional District Judge, Barabanki in Claim Case No.206 of 1997, whereby the claimants-respondents have been awarded Rs.4,18,400/- as compensation.
(3.) The accident took place on 15.06.1997, at 4.30 PM on Deva-Khurshi Road within the jurisdiction of Police Station Deva, District Barabanki, in which, Ramu Jaiswal lost his life. The deceased was travelling on truck No.UP-41-A-5949 along with his goods. When the truck reached near Village Mitai, a bus bearing registration No.UP-78-N-2891 collided with the truck from the opposite direction, as a consequence of which, the deceased was injured. He was taken to the District Hospital Barabanki, but considering his serious condition, he was referred to Lucknow. While on way to Lucknow, he died.;