Satish Chandra, J. - (1.) Heard Sri D.K. Srivastava, learned Counsel for the appellant and Sri Hari Shankar Gautam learned counsel for the respondents. This appeal has been filed by U.P. State Road Transport Corporation under Section 173 of the Motor Vehicles Act 1988, against the judgment/award dated 6th February, 2006, passed by Motor Accident Claims Tribunal, Lucknow in Claim Petition No. 262 of 2003 (Smt. Savitri Devi and others v. U.P.S. R. T.C.,) awarding a sum of Rs. 6,84,500/-, as compensation to the claimants.
(2.) The matrix of the case is that on 8th January, 2000 at 5 a.m., the deceased Sri Ram Prakash was travelling in Tractor Trolley. At Sitapur-Lucknow Road, the Tractor Trolley in question got punctured and was brought to the left side of the road. The driver of the Tractor went to take brick for supporting the wheels of the Trolley for the purpose of changing the wheel. The deceased Sri Ram Prakash was sitting near the punctured wheel. In the meantime, the U.P. Road Bus No. 42-7809, whose driver was driving the bus very rashly and negligently, hit the Trolley from the backside, which resulted the falling of the Trolley on the deceased. The deceased died on the spot.
(3.) Since the wife of the deceased had remarried, the petition was brought by five minor children and parents of the deceased for claiming compensation.;