Satish Chandra, J. - (1.) Heard Sri D.K. Srivastava, learned counsel for the appellant and Sri J.P. Singh Chauhan, learned counsel for the respondent.
(2.) This FAFO has been filed under Section 173 of the M.V. Act against the judgment and order dated 31st July, 2002 passed by the Motor Accident Claims Tribunal, Lucknow in Claim Petition No. 87 of 1995.
(3.) The brief facts of the case are that on 23rd February, 1995, Late Sri Jakir, the husband of the claimant, was standing on the road side near Bhalla Park, Kanpur Road, Police Station Sohara Mau, district Unnao. At about 1.00 Oclock, the UPSRTC Bus No. UP 93-C/861 was coming from Kanpur towards Lucknow. The driver was driving the bus rashly and negligently. He hits Sri Jakir, who knocked down and sustained injuries. Finally, he died in the hospital. The deceased was about 32 years and was a mason. The Tribunal by the impugned order has awarded compensation of Rs. 1,50,000/-, for loss of solatium Rs. 10,000/- and Rs. 2,000/- for funeral charges. Thus, the total 1,62,000/ was awarded as compensation.;