SAUMITRA DAYAL SINGH, J. - (1.) This appeal has been filed by the U.P. Transport Corporation against the award of the Motor Accident Claims Tribunal, Allahabad dated 22.8.1997 in MAC No. 48 of 1988.
(2.) It is a death case. According to the claim case, the deceased a five years old infant was crossing a road when a bus of the appellant corporation bearing registration no. URU-4139, being driven in a rash and negligent manner, hit him from the side. He received fatal injuries resulting in his death.
(3.) Before the Tribunal certain issues were framed including whether the accident had been caused by the bus of the corporation as claimed and also as to the negligence and compensation, if any to be awarded.;