RUKAIYA NAZ Vs. RAM EKBAL PANDEY

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal has been preferred against the judgment dated 8th January, 2010 passed by learned 5th Additional District Judge -Cum -Motor Vehicle Accident Claim Tribunal, Rohtas at Sasaram in Motor Vehicle Claim Case No. 4 of 2002.

(3.) This is an appeal seeking enhancement of the award granting in favour of the appellants, who are none - else than parents of the deceased, aged about 15 years an student of Class -8.