SUSHILA GUPTA Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) Shri Susheel Kumar Jha, learned counsel for the petitioners.

(2.) The petitioners, who were respondents in M.A. No. 1116/2006 vide this review petition seeks reconsideration of order dated 24-2-2010 qua cross-objection filed therein.

(3.) The Misc. Appeal in question was under section 173 of the Motor Vehicles Act, 1988 at the instance of owner of offending vehicle involved in accident dated 5-9-2001 causing death of Kuldeep Gupta. The claim petition by the deceased's legal representatives, i.e., the petitioners herein, was allowed and a compensation of Rs. 1,76,700/- was awarded.