SAZRA KHATOON @ SAJDA KHATOON, W/O LATE MD.NASEEM MIAN Vs. ORIENTAL INSURANCE CO.LTD. THROUGH ITS DIVISIONAL MANAGER

JUDGEMENT

(1.) HEARD learned counsel for the appellants as well as for the respondents no. 1, 3, 4 & 5.

(2.) BY the order dated 18.2.2008, the appellants had been exempted from serving fresh notice on respondent no. 2, who had not contested the claim before the Tribunal. This appeal is being heard and disposed of at this stage upon the joint request made on behalf of the parties aforesaid.

(3.) BY filing this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred as 'the Act '), the claimants -appellants have challenged the amount of compensation awarded by the Seventh Additional District Judge -cum -Motor Accident Claims Tribunal, Gaya in M. A.C. Case Nos. 4/2000/22/99.