SUDHA Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL/DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned Standing Counsel for the respondents. By means of present writ petition, the petitioners has challenged the impugned order dated 24.3.2014 passed by the the Motor Accident Claims Tribunal/District Judge, Etah. In Misc. Case No. 18 of 2014 in M.A.C.P. No. 14 of 2012, Smt. Sudha and another v. Kamrujjama and others.

(2.) Learned Counsel for the petitioners submits that petitioners has filed the Motor Accident Claims Petition No. 14 of 2012, Smt. Sudha and another's v. Kamrujjama and others, for compensation of the death of her husband Subodh Kumar who died on account of injuries sustained in the accident, which was occurred on 13.12.2011.

(3.) The award was passed on 17.10.2013 and compensation of Rs. 3,99,000/- alongwith 7% per annum interest was awarded by the Motor Accident Claims Tribunal, Etah.