JITENDRA YADAV Vs. RAJENDRA KUMAR AND OTHERS

JUDGEMENT

(1.) None for other respondents.

(2.) Heard on admission.

(3.) This appeal is filed by the claimant/appellant against the award dated 31st July, 2002 passed by 4th Motor Accidents Claims Tribunal, Vidisha in claim case No. 79/99 whereby the Claims Tribunal has awarded a sum of Rs. 17,000.00 to the claimant. The claimant dissatisfied with the said compensation has filed this appeal under Sec. 173 of the Motor Vehicles Act, 1988.