RAJ KUMARI Vs. ANIL KUMAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellants and Sri Satyajit Banerji learned counsel for the respondent No. 1.

(2.) This first appeal from order involves a very short question and it is a pity that for such a matter an appeal has been filed before this Court and is engaging the attention since 2012.

(3.) This first appeal from order has been preferred under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 19.01.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 6 Lakhimpur Kheri in Motor Accident Claim Petition No. 135 of 2008 [Smt. Raj Kumari and others v. Anil Kumar Singh and another] whereby the claim petition of the appellants has been dismissed.