Saral Srivastava, J. - (1.) Heard Sri Vineet Kumar Singh, learned counsel for the appellants, Sri Santosh Kumar Singh, learned counsel for the Insurance Company and Sri Dinkar Mani Tripathi, learned counsel for the respondent no. 2.
(2.) The Claimant/appellant has challenged the judgment and order dated 25.10.2007 passed by Motor Accident Claim Tribunal/Additional District Judge Court No. 8, Gorakhpur, whereby the Tribunal has awarded Rs. 4,85,500/- along with 6% interest as compensation to the appellants-claimants.
(3.) The case of the appellants-claimants in the claim petition was that one Shiv Mohan @ Pappu Yadav was riding on motorcycle on 05.05.2005 from Nausadh to his home, and when he reached near Nausadh Petrol Pump at about 12:30 P.M., he was hit by a Bus No. U.P. 53 L-9890 driven by its driver rashly and negligently. It was stated that Shiv Mohan suffered injuries and died. He was registered as C-Category Contractor with P.W.D., Gorakhpur, and was earning Rs.8,000/- per month from the contract work. He owned agricultural land, and was earning Rs.30,000/- per annum from it. Thus, the claimants-appellants prayed for a compensation of Rs.75,65,000/-.;