SARAL SRIVASTAVA,J. - (1.) Heard Sri Arvind Kumar learned counsel for the appellant and Sri Vashishtha Tiwari, learned counsel for the claimant/respondent Nos. 1 to 4.
(2.) The present appeal has been preferred against the judgment and order dated 19.04.2005 passed by Additional District Judge, Court No. 16, Deoria/Motor Accident Claims Tribunal, Deoria awarding Rs. 6,76,260/- along with 6% interest as compensation to the claimants/respondents Nos. 1 to 4.
(3.) The Claim Petition has been filed on the ground that on 02.03.2002 at about 3.00 p.m. the deceased Sahjanand Pandey was going on the Motor-cycle and was hit by Truck No. MP-9-KB/5908. The dependent of the deceased, claimants/respondent Nos. 1 to 4 instituted the Claim Petition claiming the compensation of Rs. 29.82 lakhs.;