- (1.) Heard Mr. Rajesh Kumar Pandey, learned Counsel for the appellants, Mr. Rajeev Mishra, learned Counsel for the respondent-Insurance Company and perused the record.
(2.) The present First Appeal From Order has been filed by the appellants, challenging the validity and correctness of the judgment and award dated 3.10.2006 passed by Motor Accident Claims Tribunal/Additional District and Sessions Judge, Sultanpur in M.A.C.P. No. 229 of 2002: Rajeshwari Devi & others Vs. Satya Preet Singh and others, whereby the Tribunal dismissed the claim petition filed by the claimants/appellants.
(3.) Brief facts of the case are that appellant No. 1 is the wife of deceased Ramchandra Pandey, whereas appellants No. 2 to 5 are the daughters of deceased and appellant Nos. 6 and 7 are the sons of deceased. Respondent No. 1-Satyapreet Singh is the owner of Truck No. U.P. 078T-0511. Deceased was the driver of Truck No. U.P. 078T-0511.;