JAG BAHADUR MISRA Vs. RAMESH PRATAP SINGH

JUDGEMENT

(1.) Heard Shri Tarun Kumar Misra, learned counsel for the appellant and Shri Anil Kumar Srivastava assisted by Sri Mahesh Kumar Yadav learned counsel for the respondent no.3.

(2.) None appears for the respondents no.1 and 2, accordingly the appeal has been heard in their absence.

(3.) The instant appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 against the award dated 09.08.2010 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.1, Faizabad in Claim Petition No.164 of 2009 wherein a sum of Rs.4,36,500/- alongwith 6% per cent interest has been awarded in favour of the claimant-appellant. The appellant being aggrieved against the aforesaid award has preferred the appeal for enhancement.