Kaushal Jayendra Thaker, J. - (1.) Heard Sri S.K. Mehrotra holding brief of Sri Manish Goyal, learned counsel for appellant and Sri Ram Singh, learned counsel appearing for claimant-respondent and perused the record.
(2.) This First Appeal From Order filed under section 173 of Motor Vehicle Act, 1988 (hereinafter referred to 'Act, 1988') by appellant- Oriental Insurance Company Ltd., having arisen from judgment and award dated 29.01.2005 passed by Motor Accident Claims Tribunal / Additional District Judge, Court No. 19, Allahabad in M.A.C.P. No.299 of 2004 against the award of Rs.2,25,000/- awarded to the claimant respondent.
(3.) The brief facts of the case go to show that minor has died in the accident.;