JAI RAM CHOUDHARY Vs. SHASHI KANT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal has been preferred, under Section 173 of the Motor Vehicle Act, against the judgment and award dated 23.03.2013/13.05.2013, respectively, passed by the learned 1st Additional District Judge-cum-Motor Vehicles Accident Claims Tribunal, Rohtas at Sasaram in M.V. Claim Case No.137 of 2011.

(3.) The claimants who are parents of the victim of motor vehicle accident are not satisfied with the quantum of award of compensation of Rs.4,45000/- against the claim of Rs.8,00,000/- made by the Motor Accident Claim Tribunal, Sasaram on 23rd March, 2013 in M.V. Claim Case No.137 of 2011. Hence, this appeal.