- (1.) As per office report, service on respondents is sufficient but none responds on behalf of the respondent No.1.
(2.) Heard Mr. Raj Karan Singh, learned Counsel for the appellant and Mr. Anil Kumar Srivastava, learned Counsel for the respondent No.2.
(3.) In a motor accident, the appellant herein suffered physical injuries. It happened on November 11, 2008 at about 2.40 PM when the appellant was going on a Motorcycle to Barabanki from Lucknow. When he reached near Break Point Dhaba situated at Lucknow-Barabanki Highway, driver of truck bearing registration No U.P. 40T 2587, while driving it rashly and negligently, hit the motorcycle, as a result of which the appellant fell down and sustained fracture in the right leg, thereby suffering disability to some extent. He had filed claim petition for compensation against the respondents before the Motor Accidents Claims Tribunal (MACT)/Additional District Judge, Court No.2, Barabanki.;