- (1.) Heard learned Standing Counsel for appellant. None appeared for respondents, hence, I proceed to decide ex parte.
(2.) This defendant's appeal under Section 173 of Motor Vehicles Act, 1988 (hereinafter referred to as "Act, 1988") has arisen from judgment and award dated 01.09.1992 passed by Sri Chandrama Singh, Motor Accident Claims Tribunal/9th Additional District Judge, Gorakhpur (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.66 of 1990 (Narindra Mohini Vs. Nagar Mahapalika, Gorakhpur) awarding compensation of Rs.10,00,730/- to claimant-respondent against defendant-appellant. Claimant-respondent has also been held entitled for interest at the rate of 12 % per annum.
(3.) Sardar Indrapal Singh (deceased) who was resident of Mehadipur Gorakhpur, aged about 25 years, while going on his motorcycle No.U.T.A.2745 was dashed from front by Jeep No.U.R.O. 2305, coming from opposite but wrong side and being driven negligently and rashly by its driver. It caused ultimate death of deceased. Jeep belonged to Nagar Mahapalika, Gorakhpur.;