Saral Srivastava, J. - (1.) The claimant/appellant has preferred the present appeal challenging the judgment and order dated 09.01.2004 passed in Motor Accident Claims Tribunal, Court No.- 4 Bulandshahar whereby the Tribunal has awarded Rs. 50,000/- under Section 140 of the Motor Vehicles Act.
(2.) The claimant/appellant instituted the claim petition stating therein that Sanjay Shanker Sharma was waiting for a Bus at about 6:00 P.m. near the roadways Bus stand, Bulandshahar and he was hit by Bus No- U.P. 14-N-1596 driven by its driver rashly and negligently. Sri Sharma suffered injuries in the accident and died. He was working as 'Officer (Commercial)' in Mill India Ltd. and was drawing a salary of Rs. 8,000/- per month. The claimant/appellant prayed for compensation of Rs. 20,80,000/-.
(3.) The respondent U.P.S.R.T.C. filed a written statement wherein it has admitted the factum of the accident. It was further stated in the written statement that the Bus was driven carefully, and as soon as the Bus reached the gate of the Bus Stand, the passengers waiting for the Bus tried to enter the Bus through windows, and in the process the glass of one of the windows broke and the deceased came under the wheel of the Bus due to his own negligence. The respondent stated that the compensation prayed for by the claimant/appellant is on the higher side. The respondent prayed for dismissal of the claim petition.;