- (1.) HEARD Sri B.C. Pandey learned Counsel for the appellant.
(2.) BOTH the appeals under Section 173 of the Motor Vehicles Act, in short 'Act' have been preferred against the impugned award dated 6th August, 2007 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 1, Lucknow in case Nos. 84 of 2002 and 80 of 2002. According to the learned Counsel for the appellants, the deceased Praveen Kumar Awasthi was a student of Class XII. On 10th May, 2002 at about 10 a.m. in the morning, the deceased was going to Gola Gokarnath on a Jeep No. U.P. 30 A-4834. Near the Sugarcane center, the driver of truck bearing No. DL 1 G-18778, which was adjacent to the jeep, used brake and after seeing stopping of the truck, the driver of the jeep too applied his brake and stopped his Jeep. In con­sequence thereof, another Truck No. HR 26 A-8630 which was coming behind the jeep dashed with the Jeep, on which the deceased Praveen Kumar Awasthi was sitting. On account of the said accident, Praveen Kumar Awasthi succumbed to his injuries on the spot and Neelam Awasthi was seriously injured. An FIR was also lodged. In consequences thereof, the dependent of the deceased and the injured herself, filed the claim petitions.
(3.) LEARNED Tribunal after recording the evidence has awarded compensation to the dependent of the deceased and the injured to the tune of Rs. 1,80,000 and Rs. 3,26,000.;;