SAUMITRA DAYAL SINGH,J. - (1.) This appeal has been filed by the claimant for enhancement of the compensation awarded by the Motor Accident Claims Tribunal vide its award dated 07.08.1997 in Claim Petition No. 418 of 1991.
(2.) It is a death case. Admittedly, the deceased Supriya Pandey was 7-8 years of age, when on 15.11.1991 at about 11.30 a.m. she was going toward school, while crossing the road she was hit by a bus of the Uttar Pradesh State Road Transport Corporation (hereinafter referred to as 'the Corporation') bearing registration no. UP 70A 9800. In that accident she got crushed under the front rear of bus and is stated to have admitted at Swaroop Rani Hospital, Allahabad, where she expired on 19.11.1991. Arising from the aforesaid accidental death, the aforesaid claim petition was filed by parents of the deceased.
(3.) The Tribunal framed two issues being whether the accident had been caused due to rash and negligent conduct of the driver of the corporation bus and what amount of compensation the claimants were entitled to.;