- (1.) Heard Sri S.D.Ojha, learned counsel for the claimant-appellants. The respondent No.1 is the main contesting party and is represented by Sri J.J.Munir, Advocate. Respondent No.2 is only a formal party as he is driver of the bus of U.P. State Road Transport Corporation-respondent No.1.
(2.) The deceased Mool Chandra was traveling in a jeep, which met with an accident with U.P. Roadways bus on 22.08.2000. He died in the said accident. The claimant-appellants preferred a claim petition under Section 166 of Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").
(3.) The said claim petition, after contest by the U.P.State Road Transport Corporation, has been allowed in part by the impugned judgment and order dated 08.08.2005 passed by the Motor Accident Claims Tribunal. The Tribunal, by the impugned award, has awarded only a sum of Rs.83,500/- to the claimant-appellants with 6% simple interest per annum from the date of filing the claim petition till its payment.;