URMILA DEVI Vs. CHARNO

JUDGEMENT

(1.) This is an appeal filed by the appellant under Section 173 of the Motor vehicles Act against the award of the Court of learned Motor Accident Claims Tribunal, Fast Track Court, Chamba, dated 22.2.2007, vide which the claim petition filed by respondents No. 1 and 2 under Section 166 of the Motor Vehicles Act, was allowed and claimants No. 4 and 7 were held entitled to the compensation awarded by the learned Tribunal amounting to Rs.4,38,000/-. No compensation was awarded in favour of respondents No. 5 and 6 and being aggrieved by the said award passed by the learned Tribunal, respondents No. 5 and 6 as appellants, have filed the present appeal.

(2.) A notice of the appeal was issued to the respondents.

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.