GAYA PRASAD Vs. K TRIVEDI AND ANR

JUDGEMENT

(1.) Heard, Sri M.Saeed, learned counsel for the appellant and Sri R.C. sharma, learned counsel for the respondents.

(2.) The instant first appeal from order has been preferred against the judgment and award dated 07.10.2003 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.9 in Motor Accident Claim Petition No. 259 of 2001(Gaya Prasad versus smt. K. Trivedi and another) for enhancement of the awarded amount.

(3.) Brief facts of the case are that the deceased Ashish Kumar,son of the appellant/claimant, had died in an accident by Jeep No. U.P. 78 T 1182 on 19.08.2001. Therefore the claim petition was filed by the appellant/claimant claiming compensation. The respondents had filed the written statement.