- (1.) Heard Sri Dinkar Mani Tripathi, learned counsel appearing for the appellants i.e. U.P. State Road Transport Corporation and Sri Kunal Ravi Singh, learned counsel for claimant-respondents. Respondent No.5 is only a proforma party.
(2.) The appeal is directed against the judgement, order and award dated 24.05.2011 passed by Motor Accident Claims Tribunal by which compensation of Rs.6,19,000/has been awarded to the claimant-respondents with 6% simple interest per annum from the date of filing of the claim petition till its actual payment.
(3.) On 02.01.2009, a head on collusion took place between a U.P. Roadways bus and a Tata Sumo. One Sunil Kumar Pandey was riding a motorcycle and was quite at a distance from the Tata Sumo but due to the aforesaid accident, he also dashed with the Tata Sumo and died.;