RAJNISH KUMAR,J. - (1.)Heard, Shri Jitendra Narain Mishra, learned counsel for the appellant and Shri Shivendra Pratap Singh, learned counsel for the respondent no.7. None appeared for other respondents.
(2.)The instant appeal has been preferred against the judgment and award dated 11.11.2005, passed in M.A.C.No.208 of 2000;Smt. Maya Devi and others Versus The Harak Chand Flour Mills and others by Motor Accident Claims Tribunal/Additional District Judge, Court No.3, Sitapur by which the claim petition has been allowed and an amount of Rs.2,95,000/- alongwith interest @ 6% per annum has been directed to be paid by the appellant-New Indian Assurance Company Limited.
(3.)Brief facts of the case are that the deceased Sobaran Lal was working on the post of Munim in M/s. Harak Chand Flour Mills i.e. opposite party no.5. On 28.05.2000 at about 2.15 in the day he was going on tractor No.USH-3956 on bye-pass road in Police Station Ramkoat, district Sitapur for the work of the Mill. The Trolly No.USX-4189 attached with the tractor touched the hanging electric wire. Consequently the electric current came down in the tractor and in the accident the deceased Sobaran Lal died on the spot. Therefore the claim petition was filed claiming compensation.