U P STATE ROAD TRANSPORT Vs. SHANTI DEVI

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Allahabad High Court allowing the cross objections filed by the claimants who are respondents herein while dismissing the appeal filed by the appellant-Corporation.

(3.) Both the appeal and the cross objections related to an award passed in MACT No. 88/1988 passed by the Motor Accidents Claim Tribunal, Kanpur (in short 'MACT'). A Claim Petition was filed under Section 110 of the Motor Vehicles Act, 1939 (in short the 'Act'). It was stated in the said petition that one Mahesh Chandra Verma (hereinafter referred to as the 'deceased') was the husband of respondent No. 1 and the father of respondents 2 to 6 and had lost his life in a vehicular accident.