SHUR SATIYA DEVI Vs. JANARDAN SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal has been preferred, under Sec. 173 of the Motor Vehicle Act, against the judgment dtd. 15/5/2013 and award dtd. 24/1/2014, passed by the learned Additional District Judge-VII, Patna-cum-Motor Vehicle Accident Claim Tribunal, Patna in Claim Case No.577 of 2009.

(3.) Claimants are not satisfied with the award and they want its enhancement. Hence, this appeal.