U.P. ROADWAYS Vs. VIJAY DEVI AND OTHERS

JUDGEMENT

(1.) Appellant, Uttar Pradesh Roadways challenges the award dated 5.10.1993. Vide CM No.779/1994, claimants have filed cross objections praying that compensation awarded be enhanced.

(2.) On 10.6.1987, the deceased Gauri Shankar travelling on his two wheeler scooter met with a road accident involving bus No.UGP-4485 owned by U.P. Roadways Corporation. He died.

(3.) Claimants filed claim petition under Sec. 110-A read with Sec. 92-A of the M.V. Act, 1939 claiming compensation in sum of Rs.4 lacs on account of death of the deceased in the said road accident.