BALVEER SINGH KUSHWAH Vs. ANIL KUMAR

JUDGEMENT

(1.) None for the parties. Lawyers are abstaining from work on a call given by the Bar Council.

(2.) I.A.No.1639/2019 is considered and is allowed. Appellant is permitted to change his counsel from Shri R.P.Gupta to Shri Avdhesh Pratap Singh Sisodia.

(3.) This Miscellaneous Appeal has been filed by the appellant being aggrieved by the award dt.31.10.2017 passed in Claim Case No.200124/2016 by the Motor Accident Claims Tribunal Datia, whereby learned Tribunal has awarded a sum of Rs.1,71,000/- and has directed the respondents No.1 and 2 namely owner-driver and insurance company of the offending vehicle to jointly and severally satisfy the award alongwith interest @ 7% p.a. from the date of filing of the claim petition.