G.S. Sarraf, J. - (1.) This appeal under Section 173 of the Motor Vehicles Act filed by the claimants appellants is directed against the judgment/award dated 19.10.2005 passed by Motor Accident Claims Tribunal, Kota.
(2.) The facts in brief are that the deceased Narendra Mangal was going from Lucknow to Sanai Singerjot by Maruti van UP 32 Z-3141 in the morning on 2.10.2002. When the Maruti van reached Bhamua forest barrier at about 8.45 a.m. it collided head on with the bus UP 42A 0464 belonging to the respondent No. 2 Uttar Pradesh State Road Transport Corporation in consequence of which the deceased Narendra Mangal and the driver of the Maruti van died on the spot and one Parasmal Jain suffered serious injuries. The claimants appellants are the parents of the deceased Narendra Mangal. After hearing the parties learned Tribunal passed an award of Rs. 3,80,000/- in favour of the claimants appellants. Aggrieved, the claimants appellants have filed this appeal.
(3.) Heard learned counsel for the claimants appellants.;