Saral Srivastava, J. - (1.) Heard Sri V.C. Dixit, learned counsel for the appellant and Sri A.P. Paul, learned counsel for the respondent.
(2.) The present appeal is directed against the judgment and award dated 24.12.2005 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 7, Azamgarh, whereby the Tribunal has awarded Rs.3,44,500/- along-with 6% interest to the claimant-respondent.
(3.) The brief facts of the case are that on 29.8.1986 at about 12:00 noon, one Anil Kumar Singh was pillion rider on a motorcycle, which met with an accident with Jeep No. U.H. X- 178 (hereinafter referred as "offending jeep") near Rani Ki Sarai, district Azamgarh. As a result of the said accident, Anil Kumar Singh suffered injuries which resulted in his death. The deceased was aged about 21 years on the date of the accident and was earning about Rs. 2,500/- per month by running a General Merchant Shop. In the aforesaid backdrop, the claimant-respondent instituted a claim petition praying for a compensation of Rs.16,10,000/-.;