KAILASH RANI Vs. ASHOK KUMAR

JUDGEMENT

(1.) Interlocutory Application No. 193571 of 2022 for deletion of the name of respondent Nos. 1 and 2 from the array of parties is rejected.

(2.) Leave granted.

(3.) Assailing order dtd. 9/2/2021 passed in First Appeal From Order No. 1339 of 2003 by the High Court of Judicature at Allahabad enhancing the amount of compensation from Rs.1,99,800.00­ awarded by the Motor Accidents Claims Tribunal to Rs.3,53,500.00­, this appeal has been preferred seeking further enhancement.