Mahendra Dayal, J. - (1.) I have heard Shri R.C. Sharma, learned counsel for the appellant National Insurance Company Ltd., and Shri Anurag Narain, learned counsel for the claimants-respondents and have also perused the record.
(2.) The appellant National Insurance Company Ltd., has preferred this first appeal from order challenging the award dated 14.10.1999, passed by Motor Accident Claims Tribunal, Hardoi in Motor Accident Claim Case No.100 of 1998, whereby the claimants-respondents have been awarded Rs.3,36,000/- as compensation along with interest @ 10% per annum and the liability to pay compensation has been fixed upon the appellant Insurance Company.
(3.) The brief facts of the case are that the deceased was going on a bicycle on the date of accident i.e. 30.04.1998. When he reached near Village Atarcha, a Jeep bearing registration No.UP-30-7759 came at a very high speed and dashed against the bicycle. The deceased died on the spot. The claimants-respondents preferred a claim petition with the allegations that the deceased was an agriculturist and was also doing the business of selling milk. His income was Rs.3,000/- per month.;