Saral Srivastava, J. - (1.)Heard Shri Arun Kumar Shukla, learned counsel for the appellant Insurance Company, Shri S.D. Ojha, learned counsel for the claimant-respondent and Ms.Ishita Sand holding brief of Shri Ajit Kumar Singh, learned counsel for respondent No.2 U.P.S.R.T.C.
(2.)The appellant Insurance Company has challenged the order/award dated 6.02007 passed by the Court of the Motor Accident Claims Tribunal/ Additional District Judge/Special Judge (E.C. Act), Azamgarh awarding Rs. 4,44,072.00 with 6 % interest per annum as compensation to the claimant-respondent no.1 for the injuries alleged to have been suffered by him in an accident on 18.11.1997.
(3.)The claimant-respondent instituted the claim petition contending therein that he was travelling in Mini Bus No.UP50/7442 and the Mini Bus met with an accident with Truck No.UP-65/7485. In the said accident, he suffered serious injuries and he prayed for a compensation of Rs. 19,70,000.00.