ADESH KUMARI Vs. NARESH CHANDRA YADAV

JUDGEMENT

(1.) Heard Sri Sanjeev Kumar Pandey, learned counsel for the appellants and Sri Komal Malhotra, Advocate holding brief of Sri Arvind Kumar, learned counsel for the respondent no. 3.

(2.) Record of the Tribunal has been received.

(3.) This first appeal from order has been preferred against the judgement and award dtd. 21/12/2019 passed by Motor Accidents Claims Tribunal/Additional District Judge/FTC (Ist), Etah, in M.A.C. Petition No. 231 of 2005, Smt. Adesh Kumari and others Vs. Naresh Chandra Yadv and others.