H.N. Seth, J. - (1.) SRI Motilal Vishwakarma has come up in appeal against the order of Motor Accidents Claims Tribunal Allahabad dated November 10, 1975 dismissing his claim petition filed under Section 110 -A of the Motor Vehicles Act.
(2.) MOTI Lal Vishwakarma filed an application under Section 110 -A of the Motor Vehicles Act and claimed compensation on his own behalf and on behalf of Anandi Prasad, E -am Garib, Smt. Jaggi Devi, Smt. Gayanti Devi and Kumari Phool Kali. According to him, all the claimants were the legal representatives of Soney Lal Vishwakarma who lost his life in an accident which took place on 4th of May 1974 at 3 p.m. on G. T. Road adjoining village Rasulpur Nawada, Police Station Kokhraj District, Allahabad. Case of the claimants was that on the fateful day, deceased Soney Lal, who was aged about 23 years was going on a cycle on G.T. Road adjoining village Rasulpur when suddenly a motor truck No. U. P. C. 6429 which was being driven rashly and negligently came from the opposite side and dashed against him. As a result of the accident Soney Lal died on the spot. Income of Soney Lal which he was spending on the family was about Rs. 400/ - per month. The claimants who at that time were being supported by Soney Lal were related to him as follows: 1. Anandi Prasad, Grandfather. 2. Ram Garib, Father. 3. Smt. Jaggi Devi, Mother.
(3.) MOTI Lal, Brother.;