Irshad Ali, J. - (1.) Heard learned counsel for the parties.
(2.) The instant First Appeal From Order has been filed by the claimants-appellants challenging the judgement and award dated 27.4.2013 passed by Motor Accident Tribunal / Special Judge (E.C. Act), Allahabad in Motor Accident Claim Petition No. 182 of 2011 (Smt. Savita Devi & others Vs. Rajbali Yadav & another).
(3.) Brief facts of the case are that on 16.2.2011 at about 4.00 p.m., the deceased Jagat Narayan Maurya was going from Hanumanganj to Allahabad by Motorcycle bearing registration no. 70 AR 1850 and due to rash and negligent driving of Appe vehicle bearing registration no. U.P. 70 BT 6563 collided with the motorcycle of the deceased where Jagat Narayan Maurya (deceased) sustained serious injuries resulting into his death within two hours. The claim petition was filed by the wife of the deceased Smt. Savita Devi before the tribunal for awarding of compensation of Rs. 28,20,000/-.;