AO/50/2021
2021 Latest Caselaw 928 UK

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                                  AO No.50 of 2021
                                  Hon'ble Ravindra Maithani, J.

Mr. I.P. Kohli, Advocate for the appellant.

Instant appeal is preferred against the judgment and order dated 21.01.2021 passed in MACP No. 251 of 2017, "Smt. Reena Devi & others vs. Balbir Singh and another". By the impugned judgment passed by the Motor Accident Claims Tribunal/2nd Additional District Judge, Kashipur, District Udham Singh Nagar, a compensation of Rs.17,25,740/- (Rupees Seventeen Lakh Twenty Five Thousand Seven Hundred Forty Only) has been awarded to the claimants.

Heard.

Issue notice to the respondents. Steps to be taken within a week.

Summon the lower court record.

List thereafter.

(Ravindra Maithani, J.) 16.03.2021

Ankit/